MAMTA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned A.G.A. for the State and perused the record.

(2.) This application u/s 482 Cr.P.C. has been filed for quashing of entire proceedings, including summoning order dtd. 29/8/2023, of Complaint Case No. 2598 of 2021 (Smt. Bhuri Devi Vs. Uday Singh and Others), under Ss. 452, 323, 324, 504 I.P.C., Police Station - Nasirpur, District - Firozabad, pending in the court of Additional Chief Judicial Magistrate-II, Firozabad.

(3.) It is submitted by learned counsel for the applicants that impugned complaint has been lodged making false and baseless allegations. On 15/4/2020 the applicant no.2 has lodged a first information report under Ss. - 506, 504, 452, 354, 323, 147 I.P.C. against the opposite party no.2 and others and in that matter, charge sheet has been submitted and after that the impugned complaint has been lodged on 17/11/2021 as a counter blast. It was further submitted that before the impugned complaint, the opposite party no.2 has filed an application under Sec. - 156 (3) Cr.P.C., which was registered as a complaint case but it was dismissed for want of prosecution. The complainant has mentioned that four persons have sustained injuries but no injury report has been filed before the trial court. Referring to facts of the matter, it was submitted that impugned proceedings are counter blast and thus, liable to be quashed.