SIZAR KUMAR DHAKA Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary affidavit filed by learned counsel for the applicants today in the Court is taken on record.

(2.) Heard learned counsel for the applicants, learned counsel for the opposite party no. 2 as well as learned A.G.A for the State and perused the record.

(3.) The present application under Section 482 Cr.P.C. has been filed for quashing the entire proceeding including the charge sheet dated 05.01.2016 as well as cognizance/summoning order dated 20.01.2016 of Criminal Case No.386/9 of 2019 under sections 498A, 323, 506 IPC and Section 3/4 of D.P. Act, Police Station-Mahila Thana, District-Meerut arising out of case crime no.230 of 2015 pending in the court of Additional Judges, Small Causes Court/A.C.J.M. Meerut.