VIRI SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the Applicants, Sri Vijay Kumar Mishra, learned counsel for opposite party no.2 and learned A.G.A. for State.

(2.) This application under Sec. 482 Cr.P.C. is preferred by Applicants for quashing the Non-Bailable Warrant dtd. 24/5/2022 passed by Additional Chief Judicial Magistrate, Court No.10, Agra as well as entire proceeding of Complaint Case No.22 of 2017, Smt. Anju Vs. Anil Kumar and others, under Ss. 498-A, 323, 504, 506 I.P.C. and Sec. 3/4 D.P. Act, Police Station Mahila Thana Rakabganj, District Agra.

(3.) Learned counsel for opposite party no.2-complainant submits that he does not intend to file any counter affidavit and the matter may be heard on merits. The opportunity of filing counter affidavit is hereby closed.