OM NARAIN TRIPATHI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Prarabdha Pasndey, Advocate holding brief of Sri Nirvikalp Pandey, learned counsel for the applicant and learned AGA for the State-respondent.

(2.) This application under Sec. 482 Cr.P.C. has been filed by applicant for quashing the proceedings of Criminal Case No.428 of 2017, State Vs. Krishna Kumar and others, arising out of Case Crime No.0053 of 2016, under Ss. 498A, 323, 504, 506 I.P.C. and 3/4 D.P. Act, Police Station Mahila Thana, District Etawah pending in the court A.C.J.M. Vth, Etawah.

(3.) It is submitted by learned counsel for the applicant that the applicant no.1 is the father-in-law and the applicant no.2 is the mother-in-law. The applicant no.2 has died during pendency of the present application before this Court and as such, he is not pressing the application so far as the applicant no.2 is concerned. The arguments have been advanced by learned counsel for the applicant only in respect of applicant no.1. Accordingly, the present application in respect of applicant no.2 is dismissed.