- (1.) It is contended that criminal complaint has been field for extraneous considerations as parties are having business dealings and are living in U.P. and present complaint has been field at Muktsar alleging that the petitioner was given a sum of Rs. 1000/- to be handed over to the relatives of the complainant which was misappropriated. It is submitted that names of the petitioner and petitioner's father Amar Nath are mentioned through Amar Nath had died on 21.5.1989 much prior to the date mentioned in the complaint.
(2.) Having regard to the nature of allegations and non appearance of the complaint inspite of service and other circumstances of the case, complaint appears to be abuse of the process of the court and is quashed.
(3.) Disposed of.;