VIVEK Vs. STATE OF UP

JUDGEMENT

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

(2.) The present 482 Cr.P.C. application has been filed to quash the entire criminal proceedings of Complaint Case No. 270 of 2018, under Sections 498-A, 323, 504 I.P.C. and 3/4 D.P. Act, Police Station- Malawan, District- Etah, pending in the court of Civil Judge (J.D.)/Judicial Magistrate, Etah as well as impugned summoning order dated 14.02.2019 passed by Civil Judge (J.D.)/Judicial Magistrate, Etah.

(3.) Insofar as the applicant no. 1 is concerned, the contention of learned counsel for the applicant is that no offence against the applicant no. 1 is disclosed and the present prosecution has been instituted with a malafide intention for the purpose of causing harassment. He pointed out certain documents and statements in support of his contention.