SAWAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Since, both the applications arise out of the same case crime, they are being decided by this common order.

(2.) Heard Sri Saroj Kumar Yadav, learned counsel for the applicants, Sri Amit Daga, learned counsel for the informant as well as Sri L.D. Rajbhar, learned A.G.A. for the State and perused the record.

(3.) The instant applications under Sec. 482 Cr.P.C. have been moved seeking quashing of the impugned judgement and order dtd. 12/2/2021 passed by Additional Sessions Judge, Court No.6, Allahabad in Criminal Revision No.19 of 2020 (CNR No. UP AD 01-000630-2020), under Sec. 397 Cr.P.C. (Saritendra Kumar Jaiswal vs. State of U.P. and Another), arising out of order dtd. 7/1/2020 passed by Additional Chief Judicial Magistrate, Court No.17, Allahabad in Criminal Case No.2198 of 2017 (State of U.P. vs. Vishal and Others), under Ss. 498-A, 308 I.P.C and Sec. 3/4 of Dowry Prohibition Act, Police Station- Sarai Inayat, District- Allahabad as well as the consequential proceedings.