SAURABH MISRA Vs. STATE OF U.P.

JUDGEMENT

(1.) In compliance of the order dated 9.2.2001 passed by this Court, Petitioner No. 1-Saurabh Misra and opposite party No. 2-Alka Awasthi are present in person before this Court.

(2.) Heard the petitioner No. 1 in person, learned counsel for opposite party No. 2 and the learned Additional Government Advocate for the State.

(3.) By the instant petition under Section 482 Cr.P.C. the petitioners have prayed for quashing the entire proceedings of case No. 493 of 2003, pending before learned Chief Judicial Magistrate, Bahraich under Sections 498-A, 506 I.P.C. and Section 3/4 Dowry Prohibition Act, Alka Awasthi v. Saurabh Misra and others arising out of the first information report dated 5.5.2001 registered at Crime No. 304 of 2001 Police Station City Kotwali District Bahraich under Section 498-A 506 I.P.C. and Section 3/4 Dowry Prohibition Act in terms of the compromise.