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Judgment
Lakshmana Rao, J.—The complaint against the first accused is only u/s 403 of the Indian Penal Code and accused 2 to 4 were not parties
to the proceedings under the Legal Practitioners'' Act. A complaint of the Court is not necessary for prosecuting these accused for an offence u/s
467 of the Indian Penal Code nor does any question of evading the provisions of Section 195 of the Code of Criminal Procedure arise as in
Appadurai Nainar, Appadurai Nainar Vs. Sampath Rao Nainar and Another, . The Court was Moved to make a complaint against them and the
making of a complaint by the Court for an offence u/s 193 of the Indian Penal Code was considered unnecessary as accused 2 to 4 could be
prosecuted for the graver offence u/s 467 of the Indian Penal Code without a complaint of the Court There is therefore no ground for interference
and the revision petition is dismissed.