PRAMOD KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Onkar Singh, learned counsel for the applicants, Sri Dheeraj Singh (Bohra), learned counsel for the opposite party no. 2 as well as learned A.G.A. for the State and perused the record.

(2.) This application u/s 482 Cr.P.C. has been filed with the prayer to quash the entire proceedings in Case No.14943 of 2020 (Pramod Kumar and others vs. State) in view of the charge sheet dated 9.9.2020 arising out of case crime no.29 of 2020, under Sections 498A, 323, 504, 506, 354, 354B, 376, 511 IPC and Section 3/4 D.P. Act, P.S. Mahila Thana District Meerut.

(3.) In compliance of the order dated 22.7.2021 passed by this Court, applicant no.1-Pramod Kumar and his son Vipin Kumar has brought two drafts before this Court. The first draft is of Rs.9,00,000/- dated 24.8.2021 bearing Draft No.911254 in the name of Tanu Sharma (opposite party no.2) and the second draft is of Rs.6,00,000/- dated 24.8.2021 bearing Draft No.911253 in the name of Tanu Sharma (opposite party no.2). The total sum of two drafts is Rs.15,00,000/-. The same has been handed over to opposite party no.2 Tanu Sharma by the applicants before this Court which was acknowledged by Sri Dheeraj Singh (Bohra), learned counsel for opposite party no.2 and Sri Arunendra Kumar Singh, learned AGA. The photostat copy of both the drafts is being kept on the record in the file of the case as well as in the file of learned AGA.