SANJAY KUMAR SINGH,J. - (1.) Heard Sri Istiyaq Ali, learned counsel for the applicants, Sri Akhilesh Singh, learned counsel for the opposite party no.2 and learned Additional Government Advocate for the State/opposite party no.1 and perused the record with the assistance of leaned counsel for the parties.
(2.) This application under Section 482 Cr.P.C., 1973 has been filed by the applicants with a prayer to quash the proceedings of criminal case no. 2559 of 2017 (State vs. Arun Vikram and another) arising out of Case Crime No. 4 of 2017, under sections 498A, 323 IPC and 3/4 D.P. Act, Police Station Mahila Thana, District Allahabad pending in the Court of Additional Chief Judicial Magistrate, Court No.2, Allahabad and cognizance/summoning order dated 1.9.2017 passed in the aforesaid case.
(3.) Applicant no.1 is husband and applicant no.2 is father-in-law of Smt. Savita Kumari (daughter of opposite party no.2). The opposite party no.2 is mother-in-law of applicant no.1. The applicant no.1 is Head Master in primary school and applicant no.2 is retired Principal.;