Mayawati @ Maya Ravi Shankar And 2 Others vs State Of U.P. Through Its Additional ...
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Allahabad High Court

Mayawati @ Maya Ravi Shankar And 2 Others vs State Of U.P. Through Its Additional ... on 3 April, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:23465
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
APPLICATION U/S 482 No. - 2513 of 2026   
 
   Mayawati @ Maya Ravi Shankar And 2 Others    
 
  .....Applicant(s)   
 
 Versus  
 
   State Of U.P. Through Its Additional Chief Secretary, Home And Another    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Satish Kumar Misra, Akash Sharma   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 16
 
   
 
 HON'BLE SHREE PRAKASH SINGH, J.       

Heard learned counsel for the applicants, learned counsel for the State and perused the material placed on record.

Instant application under Section 482 Cr.P.C. has been filed with the prayer to quash the impugned charge sheet no.7 of 2024 dated 22.06.2024 submitted in Case Crime No. 0010 of 2024, Under Sections 498A/323/504/506 IPC and 3/4 D.P. Act, Police Station Mahila Thana, Raebareli, in pursuant of the present Applicants, pending before Court of Judicial Magistrate-II, Raebareli.

Learned counsel for the applicants submits that instant F.I.R. has been lodged with the false and frivolous allegations. Whole family members have been falsely implicated while no such incident as alleged has ever taken place. In fact, general allegations of demand of dowry has been levelled against all of the applicants. Instant F.I.R. is nothing but a malicious prosecution of the applicants with an intent to harass them though they have neither demanded any dowry nor ever harassed the opposite party party no.2. Thus, the criminal proceedings is nothing but an abuse of process of law. In support of his submissions, he has placed reliance on the Judgment of the Apex Court in the case of Geeta Mehrotra Vs. State of U.P. and others, 2012 (10) ADJ 464 and Kahkashan Kausar @ Sonam and others Vs. State of Bihar and others, (2022) 6 SCC 599.

On the other learned A.G.A. for the State has no objection to the aforesaid submissions.

Having heard learned counsel for the parties and after perusal of record, I find that there are general allegations against all the family members and allegation with regard to the demand of dowry as well as the harassment is not specific and is not against any particular person.

Let notice be issued to the opposite party no.2.

Steps be taken within a week.

List thereafter.

Till the next date of listing, further proceedings of the aforementioned Case Crime No. 0010 of 2024, Under Sections 498A/323/504/506 IPC and 3/4 D.P. Act, Police Station Mahila Thana, Raebareli, shall remain stayed so far as it relates to the present applicants.

(Shree Prakash Singh,J.)

April 3, 2026

Ram Murti