- (1.) The applicants, Smt. Mithlesh Singh Chauhan and 4 others have invoked the jurisdiction of this Court under section 482 Cr.P.C. with a prayer to quash criminal proceedings of case No. 8360 of 2016, State Vs. Mithlesh Singh and others, under section 498A, 323,504,506,494 I.P.C. and ¾ D.P.Act. P.S. Naubasta, District Kanpur Nagar, arising out of case crime no. 715 of 2015, P.S. Babu Poorwa, Kanpur Nagar alongwith charge sheet and cognizance order dated 26.5.2016.
(2.) Heard learned counsel for the applicants and learned A.G.A.
(3.) Learned counsel for the applicants has submitted that in view of the proposition of law laid down in the case of Akash Garg Vs. State of U.P. And others, 2012 76 AllCriC 103, the magistrate was required to disclose the grounds being sufficient for taking cognizance.;