SHAHNAVAJ Vs. STATE OF U.P. AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

(2.) The present application under Section 482 Cr.P.C. has been filed for quashing the order dated 31.07.2019 passed by Additional Session Judge/Fast Track Court-II, Banda and entire proceeding in Case No.72/IX/2017 (Sufiya Khatoon vs. Shahnavaj), under Section 125 Cr.P.C., Police Station Naraini, District Banda.

(3.) Learned counsel for the applicant submits that opposite party no.2 is not legally wedded wife of the applicant. A preliminary objection in this regard was raised in the proceeding under Section 125 Cr.P.C.,which has been rejected by the impugned order without ascertaining any marriage proof of applicant and opposite party no.2.