GEETAM SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Shiv Narayan Pandey holding brief of Sri Pradeep Kumar Pal, 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 order dated 20.04.2018 as well as the entire proceedings of Complaint Case No.646 of 2017, under Sections- 498-A, 323, 504, 506 I.P.C. and 3/4 D.P. Act, pending in the court of Civil Judge (JD)/ Judicial Magistrate, Gunnaur, Sambhal.

(3.) Learned counsel for the applicants submits that the husband as well as entire family members of the husband-applicant no. 1 have been falsely implicated in the present case by the opposite party no. 2 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.