SANTOSH KUMAR JAISWAL Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Arvind Prabodh Dubey, learned counsel for the applicant and Mohd. Naushad Ahmad Khan, learned counsel for opposite party no. 2 and AGA for the State.

(2.) Perused the record.

(3.) Present application under Sec. 482 Cr.P.C. has been filed for quashing the order dtd. 11/4/2023 passed in Criminal Appeal No. 60 of 2019 (Santosh Kumar Jaiswal Vs. State of U.P. and others) and order dtd. 3/9/2019 passed by Civil Judge (J.D.), Kushinagar in Case No. 236 of 2017 (Vineeta Jaiswal Vs. Santosh Kumar Jaiswal) under Sec. 12 of Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as 'D.V. Act' )