NARSINGH UPADHYAY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This order shall govern the disposal of M.Cr.C. Nos.19/2017, 159/2017 & 3523/2017, which have been filed by the petitioners seeking quashment of criminal cases registered against them on the complaint made by Respondent No.2/complainant.

(2.) Since the common issues are involved in all the three cases, therefore, the same have been heard analogously and are being disposed of by this consolidated order. For the sake of convenience, the facts are taken from M.Cr.C. No.19/2017.

(3.) The petitioners/applicants have filed these petitions under Section 482 of the Cr.P.C. for quashing of RCT No.3656/2016 pending in the Court of Judicial Magistrate First Class, Bhopal arising out of the charge sheet filed in connection with Crime No.107/2015 registered at Police Station - Mahila Thana, Bhopal for the offences punishable under Sections 498-A, 506, 323 and 34 of the India Penal Code (for short " the I.P.C.") and under Section 3/4 of the Dowry Prohibition Act, 1961 as also seeking quashment of the case registered under Section 12 of Protection of Women from Domestic Violence Act, 2005 (for short "the Act") registered against the petitioner/Sumit Kumar, who is the husband of the complainant.