ATUL KUMAR SRIVASTAVA 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 Atul Kumar Srivastava and four others against State of U.P. and another with prayer to quash entire proceedings of Case No. 571 of 2019, Anjana Srivastava Vs. Atul Kumar and others, under Section 12 of Protection of Women from Domestic Violence Act, 2005, P.S. Kotwali, district Ghazipur, pending in court of J. M., Ghazipur.

(3.) Learned counsel for the applicants argued that for the same alleged dowry demand and cruelty a criminal case has already been registered and for the same contention this application under section 12 of Protection of Women from Domestic Violence Act has been filed by O.P. No. 2 against Atul Kumar Srivastava and others, wherein above contention was raised, but the learned Magistrate registered the same and proceeded with the case. It is under abuse of process of law. Hence this application with above prayer.