- (1.) The applicants, by means of this application under Section 482 Cr.P.C., have invoked the inherent jurisdiction of this Court with prayer to quash the entire proceedings in Complaint Case No. 141 of 2012, Ram Dulare Gaur Vs. Avadh Narayan and another, under Sections 498A, 323, 504, 506 I.P.C. and 3/4 D. P. Act, P.S. Mahila Thana, district Kanpur Nagar, pending in the court of M.M. Court No. IV, Kanpur Nagar.
(2.) Counter and rejoinder affidavits have already been exchanged between the parties.
(3.) Heard learned counsel for the applicants, learned A.G.A. for the State and learned counsel for O.P. No. 2. Perused the records.;