MOHD. FAHEEM Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned AGA for the State of U.P. as well as learned counsel for opposite party No.2 and perused the record.

(2.) The present application under Sec. 482 Cr.P.C. has been filed with the following main relief (s):

(3.) It is further prayed that during the pendency of the present Petition under Sec. 482 C.R.P.C./528 BNSS, this Hon'ble may kindly be pleased to stay the operation and implementation of the Charge Sheet No. 17/2021, Case Crime No. 4/2021, U/S 498-A, 323,504,506 I.P.C. and 3/4 Protection of Muslim Women's Marriage Rights Act and 3/4 D.P. Act, P.S.- Mahila Thana, District- Sitapur, 'State Versus Mohd. Faheem and others' Pending before Civil Judge (Junior Division) F.T.C./CA W. District Sitapur contained in Annexure No.4, on the basis of compromise, in the interest of justice."