SALEEM Vs. STATE OF U P AND ANOTHER

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned AGA and perused the record.

(2.) The learned counsel for the petitioner submitted that the prosecutrix has not supported the prosecution story in her statement under section 164 CrPC and is living with the petitioner as his wife.

(3.) The investigating officer, on completion of the investigation, found sufficient materials against the applicant and accordingly submitted the charge sheet. The learned Magistrate has taken cognizance of the offences. The materials collected during the investigation fully justify submission of the charge sheet by the investigating officer and taking of cognizance by the Magistrate. There does not appear to be any justification to exercise inherent power under section 482 CrPC.