RAKESH KUMAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Sarvsri Rakesh Kumar, Kamlesh Kumar and Rajesh Kumar sons of Sri Ram Abhilash Dubey who are accused in S.T. No. 332 of 1989 (Crime No. 130 of 1985) u/Ss.3021498-A I.P.C. and of the Dowry Prohibition Act have filed the above application u/S. 482 of the Code of Criminal Procedure for quashing the charge sheet No. 155 in the above crime case.

(2.) Smt. Sudhra Devi, wife of Ram Abhilash Dubey, Smt. Manju Shree, wife of Vinod Kumar Dubey and Vinod Kumar Dubey alias Suresh Dubey son of Sri Ram Abhilash Dubey, who are also accused in S.T. No.332 of 1989 have filed the above connected criminal misc. application u/S. 482 of the Code of Criminal Procedure for quashing the aforesaid charge-sheet in the said crime number.

(3.) In Criminal Misc. Application No.772 of 1990 Hon'ble S. I. Jafri, J. stayed further proceedings in S.T. No.332 of 1989 pending in the Court of 5th Additional District and Sessions Judge, Allahabad vide order dated 19-1-1990. By the said order. Criminal Misc. Application No. 483 of 1990 was connected with Criminal Misc. Application No. 772 of 1990. As both the cases arise out of the same sessions trial and common questions have arisen in them, they have been heard together and are being disposed of by a common judgment.