INDRAVADAN JAGJIVANDAS Vs. MOHMAD HUSSAIN ALIMOHMAD

JUDGEMENT

(1.) BY this application under Section 482 of the Code of Criminal Procedure, 1973 (the Code), the petitioner seeks quashing of the proceedings of Criminal Case No.1 of 1984 pending before the learned Judicial Magistrate, Kalawad.

(2.) THE facts giving rise to the present case are that the respondent No.1 lodged a complaint on 21st February, 1984 before the learned Judicial Magistrate First Class, Kalawad being Criminal Case No.1 of 1984 for the offences punishable under Sections 420, 114, 34 and 120 -B of the Indian Penal Code against the present petitioner and two others. The main grievance raised in the complaint was regarding non -payment of dues of the complainant in respect of the vehicle being Truck No.GRT 5532.

(3.) PURSUANT to the filing of the present application, Notice had been issued and interim relief had been granted, whereby the proceedings of Criminal Case No.1 of 1984 were stayed.