SMT. NISHA @ DEVENDRI 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 Sri Nipun Singh learned counsel for the applicants, Sri Vivek Chaubey learned counsel for the opposite party no.2, learned A.G.A. for the State and perused the record.

(3.) This application under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Code') has been filed on behalf of the applicant with a prayer to quash the proceedings of Case No. 2290/9 of 2018, Case Crime No. 98 of 2011 under Sections 420, 467, 468, 471 I.P.C. Police Station Kotwali Shamli, District Shamli pending in the Court of Chief Judicial Magistrate, Shamli.