RAM KRISHNA GAUTAM,J. - (1.) Heard learned counsel for the applicants and learned A.G.A. representing the State. Perused the records.
(2.) This application under Section 482 Cr.P.C. has been filed by applicants Dwarika Prasad, Janak Singh, Vimlesh Kumar and Kamlesh Kumar against State of U.P. and Anil Kumar Singh with prayer to quash entire proceedings of Complaint Case No. 83 of 2019, Anil Kumar Singh v. Dwarika Prasad and others, under Sections 452, 323, 504, 506 I.P.C., P.S. Utravn, district Allahabad, pending in court of A.C.J.M. X, Allahabad.
(3.) Learned counsel for the applicants argued that it is a case of misuse of process of court. There is a litigation pending before the court in between parties and for making pressure for a compromise this false accusation has been lodged, whereas applicant no. 1 is an old aged man about 82 years of age and it is improbable for him to cause above offence. Hence this application with above prayer.;