VIKRANT 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 Vikrant, Munnilal and Rohit against State of U.P. and Pushpa Mishra with prayer to quash order dated 11.9.2019 passed by J. M. 2nd, Court No. 18, Jaunpur, in Complaint Case No. 1896 of 2017, Pushpa Mishra Vs. Vikrant and others, under Sections 323, 504, 506, 379 I.P.C., P.S. Buxa, district Jaunpur, pending in court of J. M. 2nd, Court No. 18.

(3.) Learned counsel for the applicants argued that before this alleged occurrence a case was filed by complainant Pushpa Mishra against applicants, wherein police made investigation and submitted its report that it was a false complaint. Repeated false and frivolous cases were being lodged against applicants by complainant, whereas no such occurrence ever occurred. This was a malicious prosecution under misuse of process of law. Hence this application with above prayer.