DINESH KUMAR SINGH-I,J. - (1.) Heard Sri Satya Dheer Singh Jadaun, learned counsel for the applicants, Sri G.P. Singh, learned A.G.A. appearing for the State and perused the record.
(2.) This application under Section 482 Cr.P.C has been moved with a prayer to quash the entire proceedings as well as summoning order dated 22.02.2013 passed by Metropolitan Magisrate, Court No. 3, Kanpur Nagar in complaint case no. 1374 of 2012 (Anjali Pandey vs. Shivkant Pandey @ Lakhan Pandey and others), Police Station Bithur, District Kanpur Nagar pending in the Court of Metropolitan Magistrate, Court NO. 3, Kanpur Nagar and also a prayer is made to stay the proceedings in this case till the disposal of this application.
(3.) It is argued by the learned counsel for the applicants that general allegation has been levelled against the accused-applicant nos. 2 to 6 who are father-in-law, mother-in-law, Dewar and two Nands respectively. Accused-applicant no. 1 is the husband of opposite party no. 2. The accused-applicant no. 1 and opposite party no. 2 have taken divorce from each other and therefore, it is nothing but an abuse of the process of Court, hence proceedings need to be quashed.;