Arvind Kumar Tripathi, J. - (1.) LEARNED counsel for the applicant is permitted to correct the prayer of memo of the application.
(2.) HEARD learned counsel for the applicant, learned A.G.A. and perused the record. This application under section 482 Cr.P.C. has been filed for quashing of the summoning order dated 21.10.2009 passed by the Judicial Magistrate, Court No. 9 Jhansi (Saroj vs. Smt. Ram Kumari and others) in Case No. 708/10 under sections 34, 452, 504, 506, 323 I.P.C. PS. Prem Nagar, Jhansi.
(3.) LEARNED counsel for the applicant contended that the opposite party No. 2 is not real sister -in -law (Bhabhi) of the applicant No. 1. On the basis of the false fact she got job in place, after death of brother of the applicant though she is not wife of Madan Mohan Sharma. When the complaint was filed on behalf of the applicant against her and then on the false and concocted story that the applicant entered into the house abused, assaulted and threatened them to kill. In fact no such incident took place. However, the entire proceeding is malicious, hence the same is liable to quashed.;