- (1.) It has been repeatedly observed by this Court as also by the Supreme Court in a number of cases that there is a growing tendency of dragging civil disputes into the criminal arena, with a view to procure, quick results, and to coerce the adversary into submissions.
(2.) We have an instance here before us.
(3.) Applicants (accused) run a heavy Engineering Goods Manufacturing Unit in Allahabad and O.P. No. 2 complainant is a contract labour supplier as well as of machines and other accessories.;