SADANAND TRIPATHI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned A.G.A. representing the State. Perused the records.

(2.) This application under Section 482 Cr.P.C. has been filed by applicants Sadanand Tripathi and Meena Kumari against State of U.P. and Mamta with prayer to quash summoning order dated 20.11.2019 as well as entire proceedings of Complaint Case No. 4824 of 2018, Mamta Vs. Sadanand Tripathi and others, under Sections 498A, 323, 504, 506(2) I.P.C. and 4 D.P. Act, P.S. Harraiya, district Basti, pending in court of J.M. 1st, Court No. 12, Basti.

(3.) Learned counsel for the applicants argued that the applicants have been falsely implicated and summoned in above complaint case, whereas no offence was committed by them. Mamta herself is not amenable to family norms and she has filed the complaint, wherein impugned summoning is there. This is under abuse of process of law. Hence this application with above prayer.