KURBAN ALI Vs. STATE OF U.P.

JUDGEMENT

(1.) Sri Ram Kishun Mishra, learned Advocate has filed his Vakalatnama on behalf of the opposite party no.2, which is taken on record.

(2.) Heard learned counsel for the applicants, learned Additional Government Advocate for the State/opposite party no.1, learned counsel for the 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 applicants to quash the charge-sheet dated 27.12.2017 arising out of Case Crime No. 0161 of 2015 and proceedings of case no. 1567 of 2019, under Sections 498A, 323, 504, 506, 427 IPC and Section 3/4 D.P. Act, Police Station Saraimamrej, District-Allahabad pending in the court of Additional Chief Judicial Magistrate, Allahabad.