- (1.) This Application, under Section 482 of Code of Criminal Procedure, 1973, has been filed by the Applicant, Smt. Anju Goswami, against State of U.P. and Sanjay Kumar Maheshwari, with a prayer for quashing of entire proceeding and summoning order, dated 29.10.2019, Sanjay Kumar vs. Anju Goswami , passed by Chief Judicial Magistrate, Saharanpur, in Complaint Case No. 74 of 2014, under Sections-504, 506 and 384 of IPC , Police Station- Kotwali Nagar, Distric-Saharanpur.
(2.) Learned counsel for applicant argued that there was said to be a Civil Suit, pending, in between the parties, but the applicant was never served with any notice. She was having no knowledge of above Civil Suit, but this complaint, with false accusation, has been filed for an occurrence, alleged to have occurred on 10.8.2013. There is a dispute regarding Sehan land, hence, this case was got lodged with above malice. Therefore, for avoiding abuse of process of law and ensuring ends of justice, this Application, under Section 482 of Cr.P.C., has been filed, with above prayer.
(3.) Learned AGA, representing State of U.P., has vehemently opposed this Application.;