- (1.) This order shall dispose of three cases i.e. Case :- U/S 482/378/407 No. - 3190 of 2014 titled 'Arun Sharma v. The State of U.P. and others', Case:- U/S 482/378/407 No.- 2002 of 2014 titled 'Smt. Sangeeta Sharma v. State of U.P. and another' and Case :- U/S 482/378/407 No. -2332 of 2014 titled 'Smt. Ushma Sharda v. The State of U.P. and another'.
(2.) All the petitions seek common relief i.e. quashing of proceedings in complaint No.267 of 2014 (Geeta Mehta v. Arun Sharma & others) dated 5.02.2014 under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (for [2] short 'Domestic Violence Act') pending in the court of Additional Chief Judicial Magistrate-II, Lucknow. The petition also seeks quashing of order dated 5.02.2014 (Annexure-2) vide which notice has been issued taking cognizance of the complaint made by the respondent.
(3.) For reference to record, Case :- U/S 482/378/407 No. - 3190 of 2014 titled 'Arun Sharma v. The State of U.P. and others' is being taken up.;