PANKAJ NAQVI,J. - (1.) Heard Sri Rakesh Dubey, learned counsel for the applicant and the learned A.G.A.
(2.) This application under section 482 CrPC, 1973 has been preferred for quashing the proceeding of Case no. 925 of 2013 (State v. Mohd. Nizam) related to Crime no. 221 of 2012, under Sections 292 IPC and 66-A and 67 Information Technology Act, at P.S. Babupurwa, Kanpur Nagar, pending in the Court of Metropolitan Magistrate-IV, Kanpur Nagar.
(3.) The O.P. no.2 lodged an F.I.R, against the applicants on 21.4.2010 as Case Crime no. 62 of 2010 under Sections 292, 504 and 506 IPC alleging that applicant no.1 is repeatedly making obscene phone calls, to his married daughter at Pune, extends life threats to her, sends obscene messages, in respect of which he also complained to Ms. Asma, mother of the applicant, but instead of coming to his rescue, she too abused him. After investigation, a charge sheet was submitted under Sections 292, 504, 506 IPC against the applicant and her mother. The Chief Metropolitan Magistrate, Kanpur Nagar vide his judgment/order dated 7.4.2017 acquitted the applicant and her mother of the charged offences.;