SATTAR AHMAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Vinod Singh, learned counsel for the applicants, Shri Vibhav Anand Singh, learned A.G.A. for the State, and perused the material available on record.

(2.) The present application has been filed seeking quashing of the entire proceedings arising out of Case Crime No. 494 of 2013, under Sec. 31 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as 'the Act, 2005'), registered at Police Station Swar, District Rampur, which is presently pending before the Court of Ist Additional Chief Judicial Magistrate, Rampur.

(3.) The principal question for adjudication in this application is whether the police is empowered to register an FIR on the basis of a complaint submitted by the "aggrieved person", carry out investigation, and thereafter submit a charge-sheet under Sec. 31 of the Act, 2005.