ADYA SHANKER TRIPATHI Vs. PRIYAMBADA DEVI

JUDGEMENT

(1.) This is an application under Section 482, Cr. P.C.with the prayer that the complaint filed by Smt. Priyambada Tripathi, opposite party No. 1, giving rise to complaint case No. 2911 of 1989 under Section 494, I.P.C.pending in the Court of Chief Judicial Magistrate, Mirzapur, be quashed.

(2.) Counter and rejoinder affidavits have been exchanged.

(3.) Heard Sri S.D.N.Singh, learned counsel for the applicants and Sri S.C.Dwivedi on behalf of opposite party No. 1 as well as the learned A.G.A.