RANJEET 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 Ranjeet, Dhanjeet @ Sarvjeet and Usha Devi against State of U.P. and Umesh Kushwaha with prayer to quash summoning order dated 12.2.2020 passed by A.C.J.M., Ghazipur, as well as entire proceedings of Complaint Case No. 536 of 2019, Arjun Kushwaha Vs. Ranjeet and others, under Sections 323, 452, 504, 506 I.P.C., P.S. Gahmar, district Ghazipur, pending in court of A.C.J.M., Ghazipur.

(3.) Learned counsel for the applicants argued that it is a counter blast malicious complaint for an occurrence of 3.1.2019 at 17.00 hours, report of which was got filed by present applicants' side against present complainant side and after investigation charge sheet has been filed, but for the same occurrence, this concocted complaint has been filed and there is impugned summoning order. Thus, it is under abuse of process of law. Hence this application with above prayer.