RAMENDRI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Awadh Sharma, learned counsel for the applicant, Shri Ram Pal Singh, learned Additional Government Advocate-I assisted by Shri Prashant Kumar Singh, learned Brief Holder representing the State of U.P. and Shri Virendra Singh, learned counsel for the first informant, opposite party No. 2.

(2.) By means of this application under Sec. 482 Cr.P.C., the applicant has prayed for quashing of entire proceedings of Case No. 4692 of 2020 (State Vs. Jitendra and others), arising out of Case Crime No. 117 of 2020, under Sec. 498-A, 304-B IPC and .. of Dowry Prohibition Act, police station Salempur, district Bulandshahr, pending in the Court of Chief Judicial Magistrate, Bulandshahr.

(3.) A preliminary objection has been raised by the learned counsel for the opposite party No. 2 by pointing out that the applicant has not approached this Court with clean hand and has filed successive applications by concealing the material facts and documents.