Full Judgment Text
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CASE NO.:
Appeal (crl.) 662 of 2008
PETITIONER:
T.K. Soman
RESPONDENT:
Amitha Kumari and Ors
DATE OF JUDGMENT: 15/04/2008
BENCH:
B.N. AGRAWAL & G.S. SINGHVI
JUDGMENT:
JUDGMENT
O R D E R
CRIMINAL APPEAL NO.662 OF 2008
(Arising out of S.L.P. (Crl.) No.4879 of 2005)
Heard learned counsel for the parties.
Leave granted.
We have perused the complaint. In our view, the petition of complaint
does disclose an offence under Section 420 of the Indian Penal Code; as such, the High
Court was not justified in quashing the prosecution.
The criminal appeal is, accordingly, allowed and the impugned order is set
aside.
The Trial Court shall now proceed with the trial of the case.