USHA AND ANOTHER Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Arvind Kumar Singh, learned counsel for applicants and learned A. G. A. for State and perused the record.

(2.) Applicants have invoked jurisdiction of this Court under Section 482 of Code of Criminal Procedure, 1973 (hereinafter referred to as " Cr. P. C . ") with a prayer to quash entire proceedings of Sessions Trial No. 865 of 2003 pending before Fast Track Court No. 17, Bulandshahr, under Section 304-B , 328 , 498 A IPC and ¾ of Dowry Prohibition Act , so far as it relates to applicants.

(3.) It is contended by learned counsel for applicants that there was no evidence against the applicants, though they have been summoned on the basis of application filed under Section 319 Cr. P. C.