Chandra Dhari Singh, J. - (1.) Heard Sri Sumit Kumar Srivastava, learned counsel for the applicant, learned counsel for the respondent no.2 and learned A.G.A. for the State and perused the record.
(2.) The instant application under Section 482 Cr.P.C. has been filed for quashing the entire proceedings including chargesheet no.140 of 2017, dated 04.04.2017 and summoning order dated 27.06.2017 passed by the Chief Judicial Magistrate, Unnao in Criminal Case no.4989 of 2017, State vs. Indra Pal arising out of case crime no.1291 of 2016, under Sections 376, 504 and 506 I.P.C., P.S.Kotwali, District Unnao.
(3.) The brief facts of the case are that the opposite party no.2 had lodged a first information report against the applicant and his son Lakhan alias Sanjay on 18.12.2016 at 12.15 hours for offence punishable under Sections 406, 420, 376, 354(B), 452, 504 and 506 I.P.C., in P.S. Kotwali, District Unnao, alleging therein that the applicant, who is the relative of the opposite party no.2, had taken Rs.3,00,000/- from the opposite party no.2 about one year ago, for providing job to her. It is alleged in the F.I.R. that the applicant used to sexually exploit her. It is further alleged that whenever the opposite party no.2 raised objection, the applicant abused and threatened her for life. After passing much time when neither the opposite party no.2 was provided job by the applicant nor her money was returned then she demanded her money back from the applicant, on which she was abused and threatened by the applicant and his son Lakhan alias Sanjay. It is also alleged in the F.I.R. that on 20.9.2016 at about 9.00 a.m. the co-accused Lakhan alias Sanjay had entered the house of opposite party no.2 and tried to take away her inside a room, with bad intention. He threatened to the opposite party no.2 to stop unnecessarily defaming his father.;