Ram Krishna Gautam, J. - (1.) Heard learned counsel for the applicants and learned A.G.A. for the State.
(2.) The present application under Section 482, Cr.P.C. has been filed by the applicant Pankaj Sharma? and others against State of U.P. and others with a prayer to quash the charge sheet No. 13 of 2018 dated 26.3.2018, under sections 498-A, 323, 504, 506 IPC and section 3/4 D.P. Act arising out of Case Crime No. 05 of 2018 of police station Mahila Thana, District Kanpur Nagar in Criminal Case No. 60390 of 2018 (State Vs. Pankaj Sharma and others) pending in the court of Metropolitan Magistrate-I, Kanpur Nagar..
(3.) Learned counsel for the applicants argued that a false FIR has been lodged by informant Smt. Situ Sharma against her husband, mother-in-law, brother-in-law and sister-in-law. They have been falsely implicated and charge sheeted against the evidence on record over which cognizance has been taken. It is clear cut of abuse of process of law, hence this application has been filed.;