VIRENDRA KUMAR 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 with prayer to quash the cognizance / summoning order dated 13.08.2019 as well as entire criminal proceedings of Case No. 1230 of 2019, arising out of Case Crime No. 162 of 2018, under Sections 498-A, 323, 504, 506, 313 I.P.C. and 3/4 D.P. Act as well as charge sheet No. 62 of 2019 (dated 21.06.2019), Police Station Diyuriya Kalan, District Pilibhit (State Vs. Virendra Kumar and others).

(3.) Learned counsel for applicant argued that it was a matrimonial dispute, for which a case was got lodged as Complaint Case No. 1421 of 2018, for offence punishable under Sections 384, 386, 420, 313, 506 I.P.C., wherein actual facts were narrated and after this, this false accusation was got lodged, wherein impugned summoning is there. It was an abuse of process of law. Mother-in-law, brother-in-law and sister-in-law were of no concern with above occurrence. Applicants were ready for keeping their relations by way of mediation, but opposite party no. 2 Ruby Sandhya was not amenable. Hence, this application.