DUTTA PRASAD Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Onkar Nath, learned counsel for the applicants and Ms. Seema Shukla, learned A.G.A. for the State and perused the material on record.

(2.) The present application under Sec. 482 Cr.P.C. has been filed by the applicant to quash the entire proceeding of Complaint Case No. 7802 of 2021 (Genda La l vs. Dutta Prasad and others) as well as cognizance and summoning order dtd. 3/3/2023, under Sec. 498-A, 323, 504, 506 IPC and Sec. 3/4 of Dowry Prohibition Act, pending in the court of Chief Judicial Magistrate, Etah.

(3.) Upon considering the facts and circumstances of the case, the prayer made by learned counsel for the applicant is hereby refused.