LAXMAN SINGH AND OTHERS Vs. KM. MUKTA MEHRA

JUDGEMENT

(1.) MR . Lalit Sharma, Advocate for the petitioners is present while none turns up on behalf of the respondent despite appearance of name of her counsel in the list.

(2.) BY way of this petition, a prayer has been made to quash the entire proceedings of Complaint Case No. 1262 of 2008 titled as Mukta Mehra Vs. Laxman Singh and others pending in the court of Additional Chief Judicial Magistrate, Haldwani, Nainital. It has also been prayed to quash the order of cognizance dated 30.07.2008 passed in the said complaint asking all the 18 petitioners to stand trial for the offence under Section 500 IPC. This complaint was filed by Mukta Mehra, who alleged herself to be a reporter of Jain TV against 18 prospective accused / petitioners. This Court has been apprised that all the 18 petitioners are either close relatives or neighbours of Mukta Mehra. She avers to be a literate and social lady, who remains indulged to fight against injustice in society. This assertive attitude of Mukta Mehra is disliked not only by her relatives but also her by neighbours so they made a complaint to the Chief Minister, Uttarakhand raising several allegations against her. Copy of the said complaint was also addressed to various police officers and executive officers. This complaint was sent by almost all the petitioners, which includes Pradhan of the village as well as the members of Panchayat.

(3.) IT has also been contended on behalf of petitioners that complainant Mukta Mehra is so cantankerous lady that she once filed complaint against her own father and mother, copy of which is Annexure No. 3 to the petition. In that complaint, father surrendered in the court and got himself released on bail, however, later on, he was discharged under Section 245(2) Cr.P.C. by the court. Copy of bail order as well as order of discharge is Annexure Nos. 4 and 5 to the petition.