SMT. SANTOSH DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary affidavit filed on behalf of the applicants annexing the summoning order is taken on record.

(2.) Heard the counsel for the applicants and the learned A.G.A. for the State.

(3.) This application under Section 482 Cr.P.C. has been filed to quash the impugned charge-sheet dated 13.11.2019 as well as cognizance order dated 12.12.2019 passed by the Additional Chief Metropolitan Magistrate-IV, Kanpur Nagar and entire proceedings of Criminal Case No. 48310 of 2019 (State Vs. Smt. Santosh Devi and Another) under Sections 323, 504, 506 and 427 I.P.C. arising out of Case Crime No. 161 of 2019, Police Station-Juhi, District-Kanpur Nagar pending in the court of Additional Chief Metropolitan Magistrate-IV, Kanpur Nagar .