Ram Krishna Gautam, J. - (1.) The applicants namely, Vikas Singh And 5 Others, by means of this application under Section 482 Cr.P.C., have invoked the inherent jurisdiction of the Court with prayer to quash the impugned charge sheet No. 394 of 2019 dated 30.6.2019 as well as cognizance/ summoning order dated 7.11.2019 and entire proceeding of Criminal Case No. 38568/2019 (State v. Vikas Singh and others), arising out of Case Crime No. 0192 of 2019, under Sections 323, 498A, 494, 354, 420, 506 IPC and 3/4 of D.P. Act, P.S. Naubasta, Kanpur Nagar, pending in the court of learned ACMM- IInd, Kanpur Nagar.
(2.) Heard learned counsel for the applicants and learned counsel for the opposite party No. 2 as well as learned A.G.A. for the State.
(3.) Learned counsel for the applicant argued that it was a malicious prosecution, wherein, entire family members of husband have been implicated. Marriage was performed and as per contention of FIR, it was subsequent revelation of fact being said to be marriage of applicant No. 1 with someone Shyam Radhika Devi. A suit has been filed for declaration of marriage as null and void and the same is pending. However, no such marriage was performed. Shyam Radhika Devi, in her written statement, has admitted that no such marriage was performed. The grandfather, who is more than 80 years of age, has been implicated. General allegation of demand of dowry followed by cruelty with regard to it, has been levelled. Hence, for ensuring end of justice, this application has been filed with above prayer.;