Rajesh Dayal Khare, J. - (1.) HEARD learned counsel for the applicants and learned A.G.A. for the State.
(2.) THIS application under Section 482, Cr.P.C. has been filed for quashing the proceedings of Criminal Complaint Case No. 3318 of 2013 under Section 498A IPC and Section 4 D.P. Act, police station Ghosi, district Mau pending in the court of Chief Judicial Magistrate, Mau and also to quash the summoning order dated 6.1.2014 passed in the aforesaid case. It is contended by learned counsel for the applicants that applicant No. 1 is husband and applicant Nos. 2 and 3 are father -in -law and mother -in -law, applicant No. 4, 5, 6 and 7 are brother -in -law of the opposite party No. 2 respectively and they have been falsely implicated in the present case on the basis of general allegations only to put pressure upon the family of the husband therefore, criminal prosecution of the applicants is bad in law. Learned counsel for the applicants has relied upon the judgment of the Hon'ble Apex Court reported in : (2012) 10 SCC 741 in the matter of Geeta Mehrotra and another versus State of Uttar Pradesh in support of his contention.
(3.) SO far as the applicant No. 1 (husband) is concerned following orders is being passed: -;