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Judgment
1 paragraphs · 89 wordsJasbir Singh, J.—It is apparent from perusal of record that in complaint (Annexure P-3), there exist specific allegations regarding culpability of petitioners. This Court feels that after recording preliminary evidence, petitioners have rightly been summoned by trial Court. At this stage, this Court is not to look into merits of the case. If on the basis of allegations as contained in the F.I.R. prima facie commission of offence is made out against the petitioners, complaint cannot be quashed at their asking. In view of this, the petition is dismissed.