SHIVAM GUPTA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard counsel for the applicants and learned A.G.A. for the State.

(2.) This application under Sec. 482 Cr.P.C. has been filed to quash the entire criminal proceedings of Complaint Case No. 8192 of 2022 (Ekta Gupta vs. Shivam Gupta and others) under Sec. 498A, 323 and 506 I.P.C. and 3/4 of D.P. Act, Police Station- Kasganj, District- Kasganj initiated before learned Chief Judicial Magistrate, Kasganj in pursuance of summoning order dtd. 7/1/2023.

(3.) So far as the husband-applicant no. 1, namely, Shivam Gupta is concerned learned counsel submits that he wants to withdraw the present application with liberty to the applicant no.1 to appear and file bail application before the Court below.