RAMESH KUMAR KASHYAP Vs. REENA KASHYAP

JUDGEMENT

(1.) THE applicants, by means of present application under Section 482 of Cr.P.C., seek to quash the summoning order dated 23.08.2011, as also entire proceedings of criminal complaint case no. 1502 of 2011, captioned as Smt. Reena Vs Mukesh and others, relating to offences punishable under Sections 324 and 498A IPC, pending in the court of Judicial Magistrate, Ramnagar, District Nainital.

(2.) A criminal complaint case was filed against the present applicants, namely, Ramesh Kumar Kashyap, Smt. Kalawati and Mukesh Kashyap, Rakesh, Sher Singh and Teeka Singh for the offences punishable under Sections 324 and 498A IPC. The applicants moved an application under Section 482 of Cr.P.C. before this Court and criminal proceedings pending against applicant nos. 4, 5 and 6, namely, Rakesh, Sher Singh and Teeka Singh before the court below were stayed by this Court vide order dated 29.03.2011. The first three applicants had to face the trial.

(3.) WHEREAS those who have been exonerated are father -in -law, mother -in -law and husband of the victim, present applicant nos. 4, 5 and 6 are respectively, brotherin -law, maternal uncle -in -law and brother of maternal uncle -in -law of the victim.