SHAHABUDDIN AHMAD@SAMEER Vs. STATE OF U.P.

JUDGEMENT

(1.) Sri Ajay Kumar Singh has filed his Vakalatnama on behalf of the applicants in Court today is taken on record.

(2.) Heard Sri Ajay Kumar Singh, learned counsel for the applicants, Sri Ramesh Chand, learned counsel for the opposite party no. 2 and learned A.G.A for the State.

(3.) This application under Section 482 Cr.P.C. has been filed with a prayer to quash the order dated 02.04.2019 as well as the entire proceedings of Complaint Case No. 85 of 2019, under Sections 498-A , 323 , 504 , 506 I.P.C. and Section 3/4 D.P. Act, Police Station- Gopiganj, District Bhadohi, pending before the court of Chief Judicial Magistrate, Duddhi, District Bhadohi.