IMRAN KHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sharique Ahmed, learned counsel for the applicant, Sri Manish Kumar Tripathi, learned counsel for opposite party no.2 and Sri Ramesh Kumar, learned A.G.A. for State.

(2.) The present application has been filed to quash the entire proceedings of Criminal Case No. 525 of 2023 (State Vs. Imran Khan @ Ashok Ratna), arising out of case crime no. 41 of 2023, under Ss. 498-A, 323, 504, 506, 377 I.P.C. and 3/4 Dowry Prohibition Act, Police Station-Shivkuti, District-Prayagraj, pending in the court of learned Additional Chief Judicial Magistrate, Prayagraj, Aligarh, including the charge sheet dtd. 28/6/2023 and summoning/cognizance order dtd. 10/8/2023.

(3.) Facts giving rise to the controversy are that the opposite party No.2 has lodged an F.I.R. against the applicant on 23. 02.2023 in case crime No. 41 of 2023 under Sec. 498-A, 323, 504, 506, 377 I.P.C. and 3/4 Dowry Prohibition Act. Police, after investigation, submitted charge-sheet against the applicant on 28/6/2023 under Sec. 498A, 323, 504, 506, 377 I.P.C. and 3/4 Dowry Prohibition Act, whereupon cognizance has also been taken by the learned Magistrate on 10/8/2023, which is under challenge in the present case.