SUMAN MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) A. Prelude

(2.) Apparently, by the impugned order dtd. 13/4/2012, application filed by the applicant dtd. 9/8/2011 seeking to quash the proceeding instituted against her by Smt. Parul Mishra (opposite party no.2 herein) in Complaint Case No. 744 of 2012 and a prayer to delete her name arrayed as opposite party No.7 in Complaint Case No. 744 of 2012, was rejected, which came to be affirmed by the learned Additional Sessions Judge/Special Judge (E.C. Act), Barabanki in Criminal Revision No. 112 of 2012 while rejecting the revision, by the impugned order dtd. 21/9/2013. B. Factual background

(3.) Shorn of unnecessary details, facts in brief, as borne out from the pleadings, are that opposite party no.2-Smt. Parul Mishra had approached the Court of Chief Judicial Magistrate, Lucknow by filing application/complaint under Sec. 12 of the Protection of Woman from Domestic Violence Act, 2005 (hereinafter referred to as 'DV Act, 2005') against nine persons including the applicant, thereby seeking protection orders, residence orders and compensation orders to be passed under various provisions of DV Act, 2005 and also seeking for monetary reliefs under Sec. 22 of the DV Act, 2005.