SATISH KUMAR Vs. STATE OF UP

JUDGEMENT

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

(2.) This application under Sec. 482 Cr.P.C. has been filed by applicants for quashing the impugned charge sheet dtd. 9/4/2023 framed by learned Sessions Judge, Bulandshahr in Sessions Trial No.2765 of 2023 (State Vs. Lalman and another), under Ss. 498-A, 304-B IPC and Sec. 3/4 Dowry Prohibition Act and Ss. 302/34 IPC (alternative charge), P.S. Debai, District Bulandshahr as well as order dtd. 18/8/2023 passed by learned Sessions Judge, Bulandhahr whereby he refused to discharge the applicants.

(3.) It is submitted by learned counsel for the applicants that the First Information Report was lodged on 20/1/2023 with the allegation that daughter of the informant was subjected to cruelty and demand of dowry as a result of same, she was strangulated. Learned counsel for the applicants has drawn attention of this Court to the post mortem report, which is at page 52 of the paper book, to submit that following anti mortem injuries have been found: