- (1.) Heard learned counsel for the applicants and the learned AGA and have taken through the record.
(2.) By means of the present application under Section 482, Cr.P.C. the applicants have invoked inherent jurisdiction of this Court with a prayer to quash the further proceedings of Case No. 714 of 2015 (Smt. Soni Kushwaha v. Ashok Kushwaha & others) under section 12 of Protection of Women from Domestic Violence Act, 2005 Police Station Sachendi District Kanpur Nagar pending in the court of Addl. Chief Metropolitan Magistrate VIIth Kanpur Nagar.
(3.) It is submitted by the learned counsel for the applicants that the applicants are maliciously being prosecuted in the present case on the basis of false allegations made in the complaint. The opposite party No.2 is the wife of the Ashok Kushwaha. The applicants are mother-in-law and the family members of her in laws. The marriage of the opposite party No.2 was performed with Ashok Kushwaha on 6.2.2010 in accordance with Hindu Customs & Rites.The complaint was filed by the opposite party No.2 under sections 12,18,19,21 and 22 of the Protection of Women from Domestic Violence Act with the allegation that the opposite party No.2 has been bearing the brunt and chagrin of the members of her Matrimonial house including the husband on account of non-fulfilment of demand of dowry. The opposite party No.2 was ostracized from the matrimonial house on 31.10.2014 building the pressure to bring Rs. 2.00 lacs. The proceeding is not maintainable against the applicants who are not the family members of the husband of the opposite party No.2 therefore, the proceedings against the applicants pursuant to the aforesaid complaint may be vitiated.;