- (1.) THIS petition has been filed for quashing on the ground that there was civil litigation between the parties on account of which a false case has been registered. THIS defence of the petitioner will have to be gone into before the trial court and cannot be gone into as a ground for quashing at this stage. The petition is dismissed. However, the petitioners will be at liberty to contest the matter in the trial court in accordance with law. February 21, 2006 ( ADARSH KUMAR GOEL ) sanjeev JUDGE;