ROHIT Vs. STATE OF U.P.

JUDGEMENT

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

(2.) This application under Section 482 Cr.P.C. has been filed with a prayer to quash the charge-sheet dated 3.4.2019 along with entire proceedings of Case No. 2513 of 2019 (State Vs. Rohit @ Rajan and others) Case Crime no.833 of 2018, under sections 498-A, 323, 504, 506 IPC and section 3/4 D.P. Act, Police Station, Kotwali Chhibramau, District Kannauj passed by Addl. Chief Judicial Magistrate, Chhibramau, District Kannauj.

(3.) Learned counsel for the applicants submits that the applicant No.1 is the husband of the opposite party No.2. He, therefore, submits that the dispute between the parties is a matrimonial dispute, and in case the matter is referred to the Mediation Centre, the parties may get the opportunity to settle their dispute.