USHA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Vishnu Swaroop Srivastava, learned counsel for the applicants, Shri Arvind Pramod Dubey, Advocate holding brief of Shri Ashok Kumar Giri, learned counsel for the opposite party no. 2 as well as learned AGA for the State.

(2.) The present application u/s 482 Cr.P.C. has been filed by the applicants with the prayer to quash the entire proceeding of Complaint Case No. 262 of 2015 (Chandrawati Devi v. Usha Devi and others) as well as impugned summoning order dated 27.02.2016, under Sections 419, 420, 467, 468, 504, 506 IPC, Police Station Kotwali, District Gorakhpur pending in the court of Additional Chief Judicial Magistrate-Ist, Gorakhpur. Further prayer has been made to stay the aforesaid case.

(3.) Brief facts of the present matter are as follows:-