Code of Criminal Procedure, 1973:

s.482 – Petition under – Seeking quashing of criminal proceeding initiated u/ss. 405, 406, 415 and 420 IPC – Rejected by High Court – On appeal, held: High Court, in exercise of jurisdiction u/s. 482 is required to examine whether the averments in the complaint, taken on their face, constitute ingredients necessary for an offence alleged – The complaint in the present case is bereft of the basic facts necessary to constitute the offences alleged u/ss. 405, 406, 415 and 420 IPC – An attempt has been made by the complainant to cloak a civil dispute with a criminal nature – The complaint constitutes an abuse of process of court and therefore is liable to be quashed – Penal Code, 1860 – ss. 405,406, 415 and 420.