RAJU @ RAJKUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) The applicant Raju @ Rajkumar, by means of this application under Section 482 Cr. P. C. , has invoked the inherent jurisdiction of the Court with prayer to quash the entire proceeding of Complaint Case No. 3033 of 2018, Raju Vs. Smt. Shehnaj, under Sections 452 , 323 , 354 , 506 IPC, pending before the court of ACJM, Court No. 9, P. S. Inchauli, District Meerut.

(2.) Heard learned counsel for the applicant and learned A. G. A. for the State.

(3.) Learned counsel for the applicant argued that it was a false and malicious prosecution, wherein, no alarm was raised by prosecutrix nor any medical examination was there. Entire accusation was held to be wrong in police report, submitted before Magistrate. Even then, Magistrate has summoned accused applicant. Hence, for ensuring end of justice, this application has been filed with above prayer.