- (1.) Heard learned counsel for the applicant and learned A. G. A. for the State as well as Sri S. Imran Ibrahim, learned counsel for the complainant.
(2.) The applicant by means of this application under Section 482 Cr. P. C. has invoked the inherent jurisdiction of this court with the prayer to quash the chargesheet bearing No. 57 of 2013, dated 2.7.2013 pending before the M. M.-II, Kanpur Nagar arising out of Case Crime No. 132 of 2012, under Sections-420, 467, 468, 471 and 120-B IPC, P. S.-Anwarganj, district-Kanpur Nagar as well as to quash the proceedings of Criminal Case No. 1582 of 2013; State Versus Shariq Rasul, arising out of Case Crime No. 132 of 2012, pending before the M. M.-II, Kanpur Nagar.
(3.) It has been submitted by learned counsel for the applicant that the impugned F. I. R. has been lodged by the respondent no. 2 who is the wife of the applicant containing absolutely false and concocted allegations against the applicant and although from the perusal of the allegations made in the impugned F. I. R., no offence against the applicant is made out but after completion of the investigation charge-sheet has illegally been submitted against the applicant which has been registered as Criminal Case No. 1582 of 2013; State Versus Shariq Rasul and which is pending before the M. M.-II, Kanpur Nagar on which M. M.-II, Kanpur Nagar has taken cognizance in a cursory manner. He further submitted that in view of above, this application is liable to be allowed.;