PRADUMM YADAV Vs. STATE OF U.P.

JUDGEMENT

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

(2.) The instant application under Sec. 482 Cr.P.C. has been filed for quashing the charge sheet dtd. 26/9/2022 alongwith cognizance order dtd. 30/9/2022 as well as entire proceedings of Case No. 953 of 2022 titled State v. Pradumn Yadav, arising out of Case Crime No. 62 of 2022, under Sec. 67 of Information Technology (Amendment) Act, registered at P.S. Padari, District Mirzapur.

(3.) Learned counsel for the applicant states that the applicant is the legally wedded husband of the complainant and, therefore, no offence under Sec. 67 of the I.T. Act has been made out qua applicant. He submits that there are fair chances of compromise between the husband and wife. There is no material on record which could suggest that the applicant has made an obscene video of his wife and uploaded it on the internet. The ingredients of Sec. 67 of the I.T. Act are not made out on plain reading of the FIR and case diary, recorded during investigation. It is a case of no evidence.