SURESH Vs. STATE OF U.P.

JUDGEMENT

(1.) This Application, under Section 482 of Code of Criminal Procedure, 1973, has been filed by the Applicant, Smt. Suresh, with a prayer for setting aside Chargesheet No.435/2019, dated 17.9.2019, as well as entire proceeding of Case Crime No.167/2017, under Sectioins-498A/323/34/120B of IPC , read with Section 3 / 4 of Dowry Prohibition Act, Police Station, Surajpur, District Gautam Buddh Nagar, and impugned cognizance and summoning order, dated 18.9.2019, passed by II Additional Chief Judicial Magistrate, Gautam Buddh Nagar.

(2.) Learned counsel for applicant firstly argued that the matter may be referred to the Mediation and Conciliation Centre of this Court as there is likelihood of compromise in between the parties and, secondly, accused-applicant had appeared before the Trial court and she is on bail in above case. It is under abuse of process of law. Hence, for avoiding abuse of process of law and to secure ends of justice, this Application, under Section 482 of Cr.P.C., has been filed, with above prayer.

(3.) Learned AGA, representing State of U.P., has vehemently opposed this Application.