AHIBARAN LAL Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD Sri Amit Sinha, learned counsel for the applicants, learned A.G.A. for the State.

(2.) APPLICATIONS under Section 482. Cr.P.C. No. 7042 of 2010 has been filed with a prayer to quash the charge -sheet filed in Case Crime No. 646 of 2009 as well as the proceedings of Case No. 425 of 2010, under Sections 498A, 323, I.P.C. and 3/4. Dowry Prohibition Act, P. S. Kotwali. district Etawah, pending in the court of Chief Judicial Magistrate, Etawah, whereas Crl. Misc. Application under Section 482. Cr.P.C. No. 8890 of 2010 has been filed with a prayer to quash the proceedings of Complaint Case No. 83 of 2010, Smt. Rajni v. Ramit Kumar and others, under Section 12 of Protection of Women from Domestic Violence Act. 2005, P. S. Kotwali, district Etawah. pending in the court of A.C.J.M. IV, Etawah.

(3.) LEARNED counsel for the applicant submitted that the joint compromise affidavit has been filed in Crl. Misc. Application No. 7042 of 2010. Ramit Kumar and Smt. Rajni, have decided to live together and, therefore, proceedings in both the cases be quashed.