SANJEEV GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Sanjeev Gupta, applicant in person and Shri Nitin Gupta, learned counsel for respondents no. 2 to 4 and Shri Amit Sinha, learned A.G.A. appearing for the State.

(2.) By means of the present application filed under Section 482 Cr.P.C., the applicant has challenged the order dated 18.03.2019 passed by the 12th Additional District and Sessions Judge, Ghaziabad in Criminal Appeal No. 114 of 2018 confirming the order dated 30.07.2018 passed by the Chief Judicial Magistrate VIIIth, Ghaziabad, rejecting the application dated 30.07.2018 filed under Section 340 Cr.P.C.

(3.) The factual matrix of the case is that the second marriage of the applicant was solemnized with Ritu on 01.07.2012 according to rituals of Arya Samaj but unfortunately the marriage did not prove successful due to several reasons. Ultimately, Ritu (wife of the applicant) lodged an F.I.R. dated 09.08.2013 (Ex. Ka-3) registered as Case Crime No. 331 of 2013 under Sections 498-A, 323, 377, 504 of I.P.C. and Section 3/4 Dowry Prohibition Act, P.S. Link Road, Ghaziabad.