PRAVEEN 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 Praveen Kumar, Vinay Kumar and Raj Kumar against State of U.P. and another with prayer to quash summoning order dated 3.1.2020 as well as entire proceedings of Complaint Case No. 3374 of 2018, Ram Chandra Vs. Praveen Kumar and others, under Sections 452, 392, 323, 504, 506, 427 I.P.C., P.S. Sarai Akil, district Kaushambi, pending in court of C.J.M., Kaushambi.

(3.) Learned counsel for the applicants argued that it is a false implication. There is previous enmity in between and a civil case is also pending. For a previous occurrence an F.I.R. was got registered by present applicant side. Subsequent complaint too was there. This false complaint is with a view to harass the applicant no. 1, who is a government servant. No such occurrence ever occurred. It is under abuse of process of law. Hence this application with above prayer.