VIMLA DEVI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicants as well as learned Additional Government Advocate for the State/opposite party no.1 and perused the record with the assistance of learned counsel for the parties.

(2.) This application under Sec. 482 Cr.PC. has been filed by the applicant to quash the entire proceedings of Case No. 68 of 2024 (State Vs. Ashish Bhartiya and others), arising out of Case Crime No.374 of 2022, under Ss. 452, 354(ka), 323, 504 IPC and the impugned summoning/ cognizance summoning order dtd. 20/1/2024 passed by learned Additional Civil Judge (J.D.), Court no. 21, Allahabad.

(3.) The contention of the learned counsel for the applicants is that the applicants no. 3 and 4 are concerned, they are the son of the applicant nos. 1 and 2 and as per para 22 of the application, they are cousins of opposite party no. 2. They submits that the allegations are leveled against them with relation to the offences purported to be under Sec. 452, 354(ka), 323, 504 IPC, in case, the matter is referred to Mediation and Conciliation Centre, High Court, Allahabad there are bright chances and all possibilities that the issue being settled between the parties and as obviously this matter emanates from the matrimonial dispute.