SUSHMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants and Sri Raj Bahadur Verma, learned A.G.A. for the State.

(2.) The present application under Sec. 482 Cr.P.C. has been filed for quashing the entire proceedings of Case No.241 of 2022, under Sec. 12 Domestic Violence Act, 2005, Police Station- Jalesar, District Etah, pending in the court of C.J.(J.D.)/ F.T.C. (Crime Against Women), Etah.

(3.) Contention of learned counsel for the applicants is that on the basis of same set of allegations opposite party no.2 had lodged an FIR i.e. Case Crime 446 of 2021, P.S. Jalesar, District Etah though after investigation, police had submitted charge sheet against the applicants and his family members. The applicants had challenged the charge sheet before this Court in Application u/s 482 Cr.P.C No.15293 of 2022 in which charge sheet against the applicants was quashed by this Court vide order dtd. 2/8/2021, therefore it is submitted the impugned proceedings may be quashed.