ARIF KHAN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Om Prakash, learned counsel for the applicants and Sri S.K. Singh, learned A.G.A. for the State as well as Shri Azad Khan, counsel for opposite party no. 2 in both the applications.

(2.) The applicant herein has filed the present application u/s 482 Cr.P.C. for quashing of the entire criminal proceeding against the applicant arising out of Complaint Case No.549 of 2017 (Smt. Majda Khatoon Vs. Arif and others), under Ss. 498-A, 323, 504, I.P.C., police station Kotwali Rath, District Hamirpur, pending before the Judicial Magistrate, Rath, District Hamirpur as well as summoning order dtd. 4/6/2018.

(3.) The leading application had been preferred for quashing of the summoning order dtd. 4/6/2018 as well as the entire proceedings in Criminal Complaint Case No. 549 of 2017 under Ss. 498-A, 323, 504 of IPC by the applicant-Arif Khan, however, the connected application has been preferred by Arif Khan along with five others with the same relief.