VISHAL Vs. STATE OF U. P.

JUDGEMENT

(1.) The present application has been filed for quashing the charge sheet dtd. 18/2/2024 as well as cognizance order dtd. 4/4/2024 along with all consequential orders and entire proceedings in Case Crime No.0177 of 2023, under Ss. 498 A, 323, 504, 506 IPC and Sec. 3/4 Dowry Prohibition Act, Police Station-Mahila Thana, District Mathura, pending in the court of Civil Judge (J.D.)/ F.T.C. (Women Related Offence), Mathura.

(2.) On 10/1/2025, the following order was passed:

(3.) In compliance of aforesaid order dtd. 10/1/2025, applicant Vishal Gautam (husband) and Smt. Kanishka Singh, opposite party no.2, are present before this Court and have been identified by their respective counsels, namely, Mr. Vipul Shukla, learned counsel for the applicant and Mr. Manoj Kumar, learned counsel for the opposite party no.2.