NITIN GARG Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri. Varun Dev Sharma, learned counsel for the applicant, Sri. Tapan Kumar Mishra, learned counsel for the opposite party no. 2, and Sri. Manoj Kumar Dwivedi learned A.G.A. for the State, and perused the material on record.

(2.) The present application under Sec. 482 of the Code of Criminal Procedure (in short "the Code") has been filed for quashing the impugned charge-sheet No. 43 of 2017 dtd. 18/10/2017 arising out of case crime no. 22 of 2017 under Sec. 498-A, 323, 506 of Penal Code, 1860 (hereinafter referred as "IPC") registered at Police Station-Mahila Thana, District Meerut and stay the further proceedings of Criminal Case No. 5204 of 2017 (State v. Nitin Garg) pending in the court of Special Chief Judicial Magistrate, Meerut.

(3.) First Information Report ("FIR") has been lodged by the opposite party no. 2 as case Crime No. 22 of 2017 under Ss. 323, 506, 307, 354 of IPC on 2/5/2017 at Police Station-Mahila Thana, District Meerut against the applicant aged about 39 years (husband), Satish Chand Gupta (father-in-law) and Saurabh (brother-in-law/Jeth).