USHA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) THIS application under Section 482 Cr. P.C. has been filed seeking the quashing of entire proceeding in Complaint Case No. 1699/9 of 2012 u/s. 419, 420, 427 IPC P.S. Khatauli District Muzaffar Nagar pending in the court of Chief Judicial Magistrate, Court No. 3, Muzaffar Nagar.

(2.) HEARD learned counsel for the applicants, learned counsel for the opposite party No. 2 and learned AGA. Perused the record including the counter affidavit filed by opposite party.

(3.) THE law regarding sufficiency of material which may justify the summoning of accused and also the court's decision to proceed against him in a given case is well settled. The court has to eschew itself from embarking upon a roving enquiry into the last details of the case. It is also not advisable to adjudge whether the case shall ultimately end in conviction or not. Only a prima facie satisfaction of the court about the existence of sufficient ground to proceed in the matter is required. While exercising the inherent jurisdiction, this Court does not deem it proper to have a pre -trial before the actual trial begins.