RAMESH CHANDRA Vs. STATE OF UP

JUDGEMENT

(1.) This Application, under Section 482 of Criminal Procedure Code, 1973 (In short 'Cr.P.C.) has been filed, by the applicants, Ramesh Chandra and Smt. Ramwati, with a prayer for quashing of the summoning order, dated 3.10.2018, passed by the Additional Chief Judicial Magistrate, Amroha, as well as order, dated 10.5.2019, passed by the Additional Sessions Judge, Amroha, and a further prayer for quashing of entire criminal proceeding of Complaint Case No. 730 of 2018 (Sushama vs. Mahendra singh and others), under Section 498-A of Indian Penal Code, Police Station Mahila Thana, District Amroha.

(2.) Learned counsel for the applicants argued that both the applicants are father-in-law and mother-in-law of the complainant and they have been summoned for offence, punishable, under Section 498-A, whereas similar accusation was also made against sister-in-law and brother-in-law of the complainant, who were also summoned, but in a proceeding, filed by them, proceeding, against them has been stayed. Applicants have no concern, but both the courts failed to appreciate facts placed before them. Hence, this proceeding, with above prayer.

(3.) Learned AGA opposed this proceeding.