AFJAL KHAN Vs. STATE OF U P

JUDGEMENT

(1.) A family, father Irfan Khan (A-2),his wife Smt. Hazara Khatoon (A-3) and their sons Afjal Khan (A-1), Amzad Khan (A-4), Ajhar Khan (A-5), Athar Khan (A-6), and their daughter Ambiya Khatoon(A-7) and her husband Shaukat (A-8) have invoked inherent jurisdiction of this court, u/s 482 Cr.P.C., praying to quash proceedings of their trial in Criminal Complaint Case No.1076 of 2009, for offences u/s 498-A, 504, 506 I.P.C. and D.P. Act pending before Additional Chief Judicial Magistrate, Ghazipur and their summoning order dated 2.7.2009 passed thereunder.

(2.) Complainant respondent wife Shabnam Bano (R-2) was noticed and she has filed a counter affidavit to which a rejoinder affidavit has also been filed. A supplementary counter affidavit has also been filed on her behalf today in the Court which is also taken on record.

(3.) I have heard Sri Anil Srivastava, learned counsel for the applicants and Sri Ashish Kumar Srivastava and Sri Ajay Kumar Yadav representing complainant-respondent no.2 and Sri Sangam Lal Kesharwani, learned A.G.A. for respondent-State.