KHUSNUMA KHATOON Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Smt Kamla Singh, holding brief of Sri Vijay Shanker Singh, learned counsel for the applicants and learned A.G.A. for the State.

(2.) The applicants, through the present application under Section 482 Cr.P.C., have invoked the inherent jurisdiction of this Court with a prayer to quash the proceeding in Complaint Case No.1282 of 2011, u/s 498-A, 323, 506 IPC and 3/4 D.P.Act, P.S. Haldharpur, district Mau pending before the Judicial Magistrate, Mau.

(3.) As per office report dated 4.2.2013, it has been reported that the notice issued to opposite party no.2 has been received back after unserved as she refused to receive the notice. Hence the notice to her about the present case is deemed to be sufficient.