ASHISH SHARMA Vs. STATE OF UP

JUDGEMENT

(1.) Heard the learned Counsel for the Petitioners, learned Counsel for opposite party No. 2 and the learned Additional Government Advocate for the State.

(2.) By the instant petition under Section 482, Code of Criminal Procedure the Petitioners have prayed for quashing the charge-sheet dated 8.1.2008 in Criminal Case No. 1342 of 2007, State v. Ashish Sharma and Ors. relating to Crime No. 320 of 2007 under Sections 342/384/366/506/467/468/471/420/120B, I.P.C. of Police Station Bazar Khala, district Lucknow pending in the Court of Judicial Magistrate-II, district Lucknow.

(3.) Learned Counsel for the Petitioners submitted that there was a matrimonial dispute between the parties and because of that an F.I.R. of the aforesaid criminal case has been lodged by the opposite party No. 2 against the Petitioners.