RAJAT GOEL Vs. STATE OF U.P.

JUDGEMENT

(1.) Counsel for the parties were heard on 30/7/2021. This Court passed following order on 30/7/2021:-

(2.) Pursuant to above order, Mr. Sharad Chandra, learned counsel for applicant has informed the Court today that amount payable in terms of order dtd. 23/2/2021 has been paid by means of Bank Draft which has been handed over to Anil Kumar Shukla, learned counsel representing informant/opposite party-2. He has also produced photocopy of Bank Draft bearing No. 421662 drawn on Punjab National Bank, Suraj Mal Bihar (Sahadra) Delhi. Same is taken on record. Mr. Anil Kumar Shukla, learned counsel representing informant/opposite party-2 does not dispute the above.

(3.) Present application under Sec. 482 Cr.P.C. has been filed challenging entire proceedings of Criminal Case No. 9571 of 2016 (State Vs. Rajat Goel and others) under Ss. 498-A, 323, 504, 506 I.P.C. and Ss. 3/4 Dowry Prohibition Act Police Station Mahila thana, District Ghaziabad arising out of Case Crime No. 408 of 2014 under Ss. 498-A, 323, 504, 506 I.P.C. and Ss. 3/4 Dowry Prohibition Act Police Station Mahila Thana, District Ghaziabad, now pending in the court of Additional Chief Judicial Magistrate, Court No.5, Ghaziabad.