SACHIN KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Vijai Prakash Tiwari, learned counsel for applicant and learned A.G.A. for State.

(2.) Perused the record.

(3.) This application under section 482 Cr. P. C. has been filed challenging charge sheet No. 69 of 2020, dated 06.05.2020 submitted in Case Crime No. 23 of 2020, under Sections 498-A, 504, 506 IPC and Sections 3/4 Dowry Prohibition Act, P.S. Sujanganj, District Jaunpur, Cognizance Taking Order/Summoning Order dated 25.9.2020 passed by Judicial Magistrate Ist, Jaunpur, in Case No. 23509 of 2020 (State Vs. Sachin Kumar), under Sections 498-A, 504, 506 IPC and Sections 3/4 Dowry Prohibition Act, P.S. Sujanganj, District Jaunpur, as well as entire proceedings of above mentioned case.