PRAMOD KUMAR GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned Additional Government Advocate for the State/opposite party No.1 and learned counsel for opposite party No. 2 and perused the record with the assistance of learned counsel for the parties.

(2.) This application under Section 482 Cr.P.C. has been filed by the applicants to quash the charge-sheet dated 07.01.2019 arising out of Case Crime No. 417 of 2018 and proceedings of case no. 2115 of 2019 (State Vs. Pramod Gupta and others), under Sections 498A, 323 IPC and ? D.P. Act, Police Station Prem Nagar, District - Bareilly pending in the court of Additional Chief Judicial Magistrate-IInd, Bareilly.

(3.) Filtering out unnecessary details, the basic facts, in brief, which are necessary for disposal of this case are that there is a matrimonial dispute between the applicants and opposite party No.2. Applicant no.1 Pramod Kumar Gupta is husband, applicant no.2 Naresh Gupta is father-in-law and applicant no.3 Dharmeshwari is mother-in-law of opposite party no.2. Applicants are seeking relief for quashing of impugned charge-sheet and criminal proceedings against them on the ground of compromise made between the parties.