DHARMPAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Chaudhary Arvind Kumar, learned counsel for applicants, learned Additional Government Advocate representing opposite party no.1 and Sri Amit Kumar Verma, learned counsel for opposite party no.2.

(2.) This application under Section 482 Cr.P.C. has been filed challenging charge-sheet dated 25.3.2017 submitted by police in Case Crime No. 6 of 2017, under Sections 498-A , 323 , 504 , 506 , 376 IPC and 3/4 D.P. Act, P.S. Mahila Thana, District Baghpat as well as entire proceedings of consequential Case No. 1827 of 2017 (State Vs. Vijay Verma and others), under Sections 498-A , 323 , 504 , 506 , 376 IPC and 3/4 D.P. Act, P.S. Mahila Thana, District Baghpat, pending in the Court of Chief Judicial Magistrate, Baghpat.

(3.) It transpires from record that marriage of Reshu daughter of opposite party no.2 was solemnized with Vijay Verma on 30.04.2012 according to Hindu Rites and Rituals. However, subsequently relations between Reshu daughter of opposite party no.2 and Vijay Verma became strained due to marital discord.