- (1.) Both 482 Applications have been filed to quash Complaint Case No. 1254 of 2010, Narendra Kumar Saraswat Vs. Anand Prakash and Ors., complaining of offence under Section 500 IPC, P.S. Nawabganj, District Kanpur Nagar, which is stated to be pending in the Court of Additional Chief Metropolitan Magistrate (IX), Kanpur Nagar, and the order dated 26.3.2011 passed therein.
(2.) The applicants in 482 Application No. 26918 of 2011, are Anand Prakash, Smt. Meeta Sharma, Smt. Shyam Lata Sharma, Kartik Sharma, Gyan Prakash Sharma and Gaurav Sharma. The applicant in 482 Application No. 27505 of 2012 is Lokesh Sharma (all applicants in the two applications are hereinafter collectively referred to as the applicants-accused). Smt. Meeta Sharma-applicant no. 2 in 482 Application No. 26918 of 2011 was married to the son of opposite party no. 2, namely Puneet Saraswat. The other applicants in both 482 applications are the family members and relatives of the said Smt. Meeta Sharma. The complaint filed by Opposite Party No. 2 - Narendra Kumar Saraswat (hereinafter referred to as the 'complainant'), discloses that his son Puneet Saraswat was married to one of the applicants, Smt. Meeta Sharma on 15.02.2009. That matrimonial alliance had arisen upon the parties having met through a matrimonial website.
(3.) The complaint then discloses, acrimony had arisen between the parties, allegedly on account of deceitful conduct of the said Smt. Meeta Sharma.;