AKASH YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Hitesh Pachori, learned counsel for the applicant and the learned A.G.A. for the State.

(2.) This application under Section 482 Cr.P.C. has been filed to quash the order dated 22nd October, 2019 passed by the Chief Judicial Magistrate, Etah in Complaint Case No. 458 of 2016 (Smt. Reka @ Rashmi Yadav Vs. Akash Yadav and Others), under Section 12 of the Protection of Women from Domestic Violence Act , 2005, Police Station-Aliganj, District-Etah.

(3.) Brief facts, which are stated in the complaint made by opposite party no.2 under Section 12 of Protection of Women from Domestic Violence Act , 2005 (hereinafter referred to as the "Act, 2005"), are as follows: