AJAY TANK Vs. STATE OF U.P

JUDGEMENT

(1.) Sri A.K.Saxena, learned Advocate has filed his counter affidavit alongwith his vakalatnama on behalf of opposite party no.2, is taken on record.

(2.) Heard Sri Avijit Saxena, learned counsel for the applicant, learned Additional Government Advocate for the State/opposite party No.1 and Sri A.K.Saxena, learned counsel for opposite party No. 2 and perused the record with the assistance of learned counsel for the parties.

(3.) This application under Section 482 Cr.P.C. has been filed by the applicant to quash the charge-sheet No.04 of 2017 dated 31.01.2017 arising out of Case Crime No. 0095 of 2016 and proceedings of Criminal Case no.3994 of 2017 (State Vs. Ajay Taunk), under Sections 498-A, 323, 506 I.P.C. and Section 3/4 Dowry Prohibition Act, Police Station Mahila Thana, District - Bulandshahar, pending in the court of Additional Chief Judicial Magistrate-Ist, Bulandshahar.