- (1.) ONLY ground put forward for quashing is that there is delay in giving correct particulars of the petitioners, who had been ordered to be summoned much earlier and could not be summoned for want of proper addresses. It is also stated that complaint was a counter blast to the civil litigation. Merely because the delay has taken place in service of the petitioners, it cannot be a ground for quashing. Question whether the complaint is genuine or allegations are false is a matter of trial. No ground is made out for quashing. The petition is dismissed. March 03, 2006 ( ADARSH KUMAR GOEL ) sanjeev JUDGE;