JANARDAN SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Arvind Kumar Srivastava along with Bhaju Ram Prasad Sharma, learned counsel for the applicants as well as Sri Raj Bahadur Verma, learned A.G.A. for the State and perused the record.

(2.) The present application has been filed to quash the order dtd. 16/9/2024 in Complaint Case No.1206 of 2022 (Kanchan Singh Vs. Harinandan Singh and others), under Ss. 498-A, 323, 504 I.P.C. and Sec. 3/4 D.P. Act, P.S. Cmapierganj, District Gorakhpur, pending in the court of Judicial Magistrate - IIIrd, District Gorakhpur, by which application of applicants U/S 210 Cr.P.C. was allowed and police case and complaint case were directed to be tried together.

(3.) The fact given as to present controversy in the opposite party no.2 has lodged an F.I.R. in Case Crime No.62 of 2022, under Ss. 498-A, 323, 504 and 3/4 D.P. Act against Harinandan Singh, Janardan Singh, Sheela Singh, Sumer Singh, Pooja Singh, Krishna Pratap Singh. Police after investigation has submitted charge sheet.