RAVI KUMAR BHARTI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Saksham Agarwal, learned counsel for the applicants as well as learned AGA for the State and perused the record.

(2.) The instant application under Sec. 482 Cr.P.C. has been moved by the applicants- Ravi Kumar Bharti @ Raju, Mukesh Kumar @ Mukesh and Munna Lal with the prayer to quash the charge sheet dtd. 25/4/2022 filed in FIR No. 340, P.S. Kotwali Sadar, District Kheri under Ss. 498-A, 506 IPC and 3/4 Dowry Prohibition Act 1961 against the applicants and also the entire proceedings including the summoning order dtd. 25/7/2022 passed by learned Chief Judicial Magistrate Kheri in Case No. 8716 of 2022 Case Crime No. 340 of 2022 State Vs. Ravi Kumar Bharti @ Raju and others.

(3.) Learned counsel for the applicants while drawing attention of this Court towards the First Information Report as well as the statements of the prosecution witnesses recorded under Sec. 161 Cr.P.C., submits that even if the case of the prosecution is believed as it is the same shall not attract the Sec. 498-A IPC as admittedly the marriage has not been solemnized due to the lack of 'Saptpadi'.