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Judgment
2 paragraphs · 87 wordsM.M. Punchi, J.—Heard. Disposed of at the motion stage.
2.
It is the admitted position that when the earlier complaint was dismissed for offence under section 323, Indian Penal Code, it tantamounted to an acquittal. Sequely it follows that the petitioner could not be summoned on a fresh complaint on the same grounds. In this view of the matter, the proceeding against the petitioner are nothing but an abuse of the process of the Court. Accordingly, the complaint as also the proceedings against the petitioner are quashed.