(1.) Heard Shri. Awadhesh Kumar Singh, learned counsel for applicants, Shri. Rakesh Kumar Singh, learned counsel for informant and Shri.Chandan Agarwal, learned A.G.A. Perused the records.
(2.) By means of this application, applicants have prayed for setting-aside the impugned judgment and order dtd. 29/9/2021 passed by Additional Sessions Judge, Court No.3, Hathras in Criminal Revision No.106 of 2020, (C.N.R. No.UPHT010030162020) Smt. Shalu Vs. State of U.P. and Ors.
(3.) Complainant/opposite party No.2, Shalu lodged an F.I.R. No.0333 dtd. 9/11/2019 at Police Station-Hathras Junction, district-Hathras against her husband Rohit Kashyap (applicant no.2), her Jeth Rishi, her father-in-law Amar Nath, her sister-in-law (wife of dewar and applicant no.1) and Arvind Kumar (Relative) for allegedly committing offence under Ss. 498-A, 504, 506, 120-B, 342, 377, 376 I.P.C. and ¾ D.P.Act
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