NIRMALA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary affidavit filed by learned counsel for the applicants in connected Application U/S 482 No.9703 of 2016 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 arising out of order dated 08.01.2015 passed by learned Chief Judicial Magistrate, Sant Kabir Nagar in criminal case no.1234 of 2015 under sections 323, 504, 506 IPC and Section 3(1)X of SC/ST Act, pending in the court of Judicial Magistrate, Sant Kabir Nagar (Kailashi v. Smt. Nirmala Devi).