ALOK KUMAR SHARMA S/O SHRI PRADEEP KUMAR SHARMA AND ORS. Vs. JUDICIAL MAGISTRATE AND OMKAR NATH DUBEY S/O SHRI KAPIL DEV DUBEY

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition moved under Section 482 of Code of Criminal Procedure, 1973 (for short Code of Criminal Procedure .), the Petitioners have sought quashing of the proceedings of criminal case No. 1430 of 2005, Omkar Nath Dubey v. Alok Kumar and Ors., pending in the court of Judicial Magistrate, Kashipur,Udham Singh Nagar.

(3.) LEARNED Counsel for the Petitioners submitted that it is abuse of process of law on the part of the Respondent No. 2 to implicate the Petitioners in criminal case due to matrimonial discord between his daughter, and the Petitioner No. 1. It is pointed out that Petitioner No. 1 Alok Kumar Sharma is husband, Petitioner No. 2 Pradeep Kumar Sharma is father -in -law, Petitioner No. 3 Smt. Vichitra Sharma is mother -in -law, Petitioner No. 4 Mukesh Pandey and Petitioner No. 5 Dinesh Kumar Pandey are maternal uncles -in -law of the daughter of the complainant.