NEERAJ Vs. STATE OF U.P.

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 summoning order dated 21.04.2018 as well as the entire proceedings of Complaint Case No. 814 of 2018 (Gudiya v. Neeraj and another), under Sections 498A, 323, 504, 506 I.P.C. and 3/4 D. P. Act, Police Station-Bahadurgarh, District-Hapur, pending in the court of Judicial Magistrate-Garhmukteshwar, District-Hapur.

(3.) Learned counsel for the applicants submits that the husband as well as entire family members of the husband-applicant no. 1 Neeraj have been falsely implicated in the present case by the opposite party no. 2 Gudiya on the general allegations, which is against the well settled principles of law as laid down by the Hon'ble Supreme Court in the 2012 (10) SCC 741 in the matter of Geeta Mehrotra and Another v. State of Uttar Pradesh.