SMT. REKHA JAIN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dated 03.01.2020 passed by the High Court of Judicature at Allahabad in an Application under Section 482 No. 47634 of 2019 by which the High Court has dismissed the said application and has refused to quash the criminal proceedings in exercise of powers under Section 482 Cr.P.C., original accused Nos. 2 and 3 - appellants herein - Smt. Rekha Jain and Smt. Minakshi Jain have preferred the present appeal.

(2.) That on the basis of complaint under Section 156(3) Cr.P.C. submitted by the respondent No.2 herein - original complainant, on the directions of the learned Additional Chief Judicial Magistrate, Hapur, F.I.R. dated 21.01.2019 bearing Case Crime No. 48 of 2019 was registered under Sections 406, 420, 467, 468, 471 and 120-B IPC, P.S. Hapur Nagar, District Hapur against six accused persons including the appellants herein.

(3.) Learned counsel appearing on behalf of the appellants - accused has vehemently submitted that in the facts and circumstances of the case, the High court has committed a grave error in not quashing the criminal proceedings against the appellants.