KAHKASHAN BEGUM Vs. STATE OF U P

JUDGEMENT

(1.) Heard Ms. Shabana Nizam, learned counsel for the applicants, Sri Shibli Naseem, learned cousnel for opp. party no.2 and Sri R.K. Maurya,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 entire proceedings of complaint case no.1548 of 2012 (Mohd. Sarfaraz Vs. Kahkashan Begum and others), under Sections 384,323,504 I.P.C., Police Station Jafrabad, District Jaunpur, pending in the court of Ist, Judicial Magistrate, Jaunpur as well as summoning order dated 10.7.2013 passed in the aforesaid complaint case.

(3.) No counter affidavit has been filed by learned counsel for opp. party no.2 or learned AGA for the State.