INDER ALIAS LALA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ashutosh Kumar Shukla, learned counsel for applicant and Sri D.P.S. Chauhan, learned A.G.A. for State.

(2.) By means of this application, applicant has prayed for quashing of a summoning order dtd. 3/3/2021 passed in complaint case no.278 of 2019 (Sudesh Vs. Inder @ Lala) under Ss. 494, 406 and 506 of I.P.C., P.S. Tronica City, District-Ghaziabad, pending before Court of Civil Judge (J.D.) Fast Tact Court/Judicial Magistrate, Ghaziabad, District-Ghaziabad as well as quashing of consequential proceedings.

(3.) Applicant before this Court is husband of O.P. No.2 (complainant). The complainant has lodged a criminal complaint that applicant has committed an offence under Sec. 494 I.P.C. that he got married during lifetime of complainant, without any divorce with her and when he was confronted, he committed an offence under Sec. 506 I.P.C.