NASIM KHAN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Ajay Sengar, learned counsel for the applicant and Sri D.K. Srivastava, learned A.G.A. for the State.

(2.) This is an application under Section 482 of Code of Criminal Procedure (in short 'Cr.P.C.') challenging the order 10.9.2018 passed by learned Additional Sessions Judge, Jalaun at Orai in Sessions Trial No.21 of 2015 (State of U.P. Vs. Aziz & others) arising out of Case Crime No.1138 of 2014, under Sections 498A, 304B I.P.C. and Section ¾ of the Dowry Prohibition Act, 1961, P.S. Ait, District Jalaun.

(3.) Learned counsel for the applicant submits that brother of the applicant was married with daughter of respondent no.2 on 4.12.2010, the daughter of the respondent no.2 committed suicide on 11.10.2014. The case was registered against the applicant and co-accused persons. On completion of the investigation, charge-sheet for the offence under Sections 498A, 304B I.P.C. and Section ¾ D.P. Act was filed; the charges were framed and the prosecution witnesses were examined; statement of co-accused persons under 313 of Cr.P.C. was recorded.