USHA YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard.

(2.) The instant application(s) have been preferred by the applicants with a prayer to quash the entire proceeding of Criminal Case No. 72638 of 2023 (State of U.P. vs. Ram Baran Yadav and others), arising out of F.I.R./Case Crime No. 0968 of 2021, under Ss. 498-A, 376, 377, 354, 323, 504 and 506 I.P.C., Police Station Chinhut, District Lucknow East (Commisionerate Lucknow) as well as charge sheet dtd. 12/12/2021 and summoning order dtd. 1/7/2023.

(3.) It is stated by learned counsel for the applicant(s) that the matrimonial dispute between opposite party no.2 in all the application(s) indicated above, and applicant no.2- Ram Baran Yadav,- husband of the opposite party no.2, in Application u/s 482 Cr.P.C. No. 1093 of 2025 has been settled.