RADHA DEVI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard sri Arun Kumar Singh learned counsel for the applicants and Sri Virendra Kumar Maurya and Jagdamba Prasad Singh learned Additional Government Advocates for the State/opposite party no.1 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 with a prayer to quash impugned Charge-sheet dated 01.04.2015 arising out of in Case Crime No.284 of 2014 and the proceeding of Session Trial No.375 of 2018 in Case No.2209 of 2016 (State vs. Radha Devi and others), under sections 323, 506, 315 & 498A I.P.C. read with section 3/4 Dowry Prohibition Act, Police Station Bilhaur, District Kanpur Nagar, pending in the court of Fast Track Court, Court No.II, Kanpur Dehat.

(3.) A splendid question involved in this case is that "as to whether on the acquittal of co- accused, the charge sheet and criminal proceeding pursuant thereto against the remaining co-accused are liable to be quashed under section 482 Cr.P.C."?