DEVENDRA 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 applicant Devendra against State of U.P. and Smt. Poonam with prayer to quash summoning order dated 9.7.2019 passed by J.M. I, Mauranipur, Jhansi, as well as entire proceedings of Complaint Case No. 225 of 2018, Poonam Vs. Devendra, under Sections 354, 323, 504, 506 I.P.C., P.S. Mauranipur, district Jhansi, pending in court of J.M. I, Mauranipur, Jhansi.

(3.) Learned counsel for the applicants argued that it was malicious prosecution under misuse of process of law. Husband and mother-in-law of complainant have filed their affidavits stating therein that no such occurrence ever occurred. There was nothing except quarrel between complainant and her mother-in-law in which the applicant had intervened and owing to which, he has been implicated in this case. Hence this application with above prayer.