SHARIQ MIAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned A.G.A. for the State.

(2.) The present application has been filed by the applicants for quashing and setting aside the Charge Sheet No. 156 of 2024 dtd. 26/12/2024, cognizance order dtd. 10/2/2025 and entire proceeding of Case No. 185 of 2025 (State Vs. Shariq Mian and Others) arising out of Case Crime No. 0056 of 2024 under Sec. 498A, 323, 504, 506 I.P.C. and 3/4 D.P. Act and 3/4 Muslim Women Protection Act, for Shariq Mian (Applicant No. 1) and under Sec. 498A, 323, 504, 506 I.P.C. and 3/4 D.P. Act for Smt. Phool Shabnam (Applicant No.2 & 3) and under Sec. 406 I.P.C. for Shaheen Khan (Applicant No. 4), Police Station Mahila Thana, District Saharanpur, pending in the court of Additional Civil Judge (J.D.) IV/J.M., Room No. 33, Saharanpur.

(3.) It is submitted by learned counsel for applicants that ends of justice would be served if the applicants are permitted to appear before the court concerned through counsel in terms of Sec. 205 of the Code of Criminal Procedure.