BHUPENDRA KUMAR TALWAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri Amit Kumar Srivastava learned Counsel for the applicant, learned AGA for the State, Shri V.P. Srivastava, Senior Advocate assisted by Shri Radhey Shyam Shukla and Sri Lav Srivastava, learned Counsel for opposite party No. 2.

(2.) Learned Counsel for the opposite party No. 2 stated before the Court that no counter-affidavit is to be filed on behalf of opposite party, and therefore, the application may be finally disposed of at the admission stage.

(3.) This application under Section 482 Code of Criminal Procedure has been filed with a prayer to quash the order dated 28.7.2008 (Annexure No. 3) passed by Chief Judicial Magistrate, Shahjahanpur in criminal case No. 2777 of 2008, Riti Talwar v. Bhupendra Kumar Taiwan, under Sections 12, 17, 18, 19 and 20 of the Protection of Women from Domestic Violence Act, 2005, PS. Kotwali, district Shahjahanpur as well as order dated 20.5.2011 (Annexure No. 4) passed by learned Additional Sessions Judge, Court No. 1, Shahjahanpur in Criminal Appeal Nos. 31, 32 of 2008.