SHABBAN KHAN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Saquib Mukhtar, learned counsel for the applicants and learned AGA for the State. 1-A. No one has appeared on behalf of opposite party no.2. Previously on 20/2/2024, the case was proceeded ex- parte against opposite party no. 2.

(2.) This application under Sec. 482 Cr.P.C. has been filed by the applicants for quashing the entire proceedings of Criminal Case No. 6213 of 2018 (State vs. Shabban Khan and others) under Ss. 498A, 323, 506 IPC and Sec. 3/4 of D.P. Act, P.S. Bilsi, District Budaun arising out of Case Crime No. 689 of 2017 as well as charge-sheet dtd. 20/5/2018.

(3.) Learned counsel for the applicant submits that initially the present application was filed by five applicants, however, relief in respect of applicant no. 1-Shabban Khan (husband) has been rejected vide order dtd. 11/10/2018 and during pendency of the application, applicant no. 2-Shahidan Khan has died. As such, counsel for the applicants is not pressing the application in respect of applicant nos. 1 and 2, namely Shabban Khan and Smt. Shahidan Khan, respectively.