MANISH DAS Vs. STATE OF U P

JUDGEMENT

(1.) Heard both sides.

(2.) Leave granted.

(3.) The appellant is accused in a crime registered by the police at Meerut (U.P.). The allegation in the complaint was that the accused married the complainant's daughter at the time when the marriage of the accused was subsisting. It was alleged that the accused suppressed this fact and thus committed the offences u/s. 494 of the Indian Penal Code and also u/s. 420 of the Indian Penal Code. The appellant-accused filed an application to quash the proceedings when the Magistrate took cognizance of the same. The learned Single Judge of the High Court refused to quash the proceedings. It is against this, the present appeal was preferred by the present appellant.