SHAHBAZ AHMAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Atiqur Rahman Siddiqui, learned counsel for the applicants and Sri Rajeev Kumar Singh, learned A.G.A. for the State.

(2.) The present application has been filed for quashing the charge sheet dtd. 27/8/2021 as well as cognizance order dtd. 7/1/2022 including the entire proceedings of Case No.13 of 2022, arising out of Case Crime No.38 of 2021, under Ss. 498A, 323, 504, 506 IPC and 3/4 Dowry Prohibition Act IPC, Police Station Mahila Thana, District Auraiya, pending in the court of Civil Judge (J.D.), F.T.C CAW, Auraiya.

(3.) Brief facts giving rise to the present case are that the matrimonial discord between the applicant no.1 and opposite party no.2 has culminated into impugned proceeding.