MANOJ KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned A.G.A. representing the State. Perused the records.

(2.) This application under Section 482 Cr.P.C. has been filed by applicants Manoj Kumar Singh and 3 others against State of U.P. and Manav Devi with prayer to quash summoning order dated 19.12.2017 as well as entire proceedings of Complaint Case No. 1242 of 2017, Smt. Manav Devi Vs. Manoj Kumar and others, u/s 323, 504, 506, 452 I.P.C. and N.B.W. dated 05.10.2019, pending in court of A.C.J.M., Court No. 17, Allahabad.

(3.) Learned counsel for the applicants argued that a criminal case for offence of murder was got registered against complainant side and as a counter blast this case was got manufactured, wherein no medical report is there nor any assault of any nature was there over person of complainant, whereas her husband was said to be inside house. It is improbable and concocted one. This was misuse of process of law. Hence this application with above prayer.