OM JEE MISHRA Vs. STATE OF U. P.

JUDGEMENT

(1.) A supplementary affidavit has been filed in Court today. It is taken on record.

(2.) Heard learned Counsel for the applicants, Mr. Indu Shekhar Tripathi, learned Counsel for the complainant-opposite party no. 2 and Mr. Shashi Shekhar Tiwari, learned A.G.A. appearing on behalf of the State.

(3.) This application has been filed seeking to quash proceedings of Criminal Case No. 1058 of 2021, State vs. Om Jee Mishra (arising out of Case Crime No. 72 of 2021) under Ss. 353, 504, 506 I.P.C. and Sec. 3/4 of the Dowry Prohibition Act, 1961, Police Station Kuthond, District Jalaun, pending in the Court of the Judicial Magistrate, Jalaun.