M.A. Khan, J.@mdashHeard parties'' counsel and I have gone through the record.
2. The Petitioner on hire purchase agreement was supposed to pay the amount in instalments. There is an agreement (Annexure-1) on record between the parties and it mentions every clause. Therefore, if there had been any breach of contract in the agreement, the remedy by way of its enforcement lies in the competent civil court on civil side and the proceedings under Sections 406, 420, 418 and 422, I.P.C. in Crl. Case No. 3216 of 1990 are mala fide and gross abuse in process of law and are hereby quashed.
3. With this observation, the petition stands disposed of finally.
