PREM SHANKAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Sanjay Mishra, learned counsel for the applicants as well as Shri Vikash Sharma, learned State Law Officer for the State 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 applicants to quash the entire proceedings of Complaint Case No. 10716 of 2024 (Rama Shankar Vs. Prem Shankar and others) as well as the impugned summoning order dtd. 27/11/2024 under Ss. 323 and 506 IPC and Police Station- Rura, District Kanpur Dehat, pending before the court of Additional Civil Judge (C.D.) Court No.3/ Additional Chief Judicial Magistrate, Kanpur Dehat.

(3.) The contention of the learned counsel for the applicants is that applicant No. 2 is the wife of the opposite party No. 2 and due to matrimonial discord, proceedings under Sec. 125 Cr.P.C. has been initiated and further applicant No.2 also initiated proceedings under Ss. 498A, 323, 504, 506 IPC read with Sec. 3/4 Dowry Prohibition Act on 21/3/2024 and as a counterblast, now the impugned proceedings have been initiated by the opposite party No. 2- husband, on 15/5/2024. He submits that the applicants are innocent and the allegations are fabricated.