ASHOK NIGAM Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

(2.) By the present application under Sec. 482 Cr.P.C. the applicant has invoked the inherent jurisdiction of this Court with a prayer to allow this application and quash the entire proceedings of complaint case No. 5120 of 2007 (Smt. Asha Nigam Vs. Ashok Kumar Nigam and others) under Sec. 406, 323, 504, 506 I.P.C., P.S.- Kakadeo, Kanpur pending in the court of M.M. - Xth, Kanpur Nagar and also quash its consequential summoning order dtd. 2/7/2008.

(3.) In this case, the complaint was filed by the opposite party No.2 and the same has been entertained after recording the statement under Sec. 200 Cr.P.C. The Court below has summoned the applicant vide order dtd. 2/7/2008.