KURBAN ALI Vs. STATE OF U.P.

JUDGEMENT

(1.) Sri Ram Kishun Mishra, Advocate has filed his vakalatnama alongwith counter affidavit dated 08.08.2019 on behalf of the opposite party no.2 is also taken on record.

(2.) Heard learned counsel for the applicants, learned A.G.A. for the State/opposite party no.1 and Sri Ram Kishun Mishra, learned counsel for the opposite party no.2 and perused the record.

(3.) This application under Section 482 Cr.P.C. has been filed by the applicants with a prayer to quash charge-sheet dated 27.12.2017 arising out of Case Crime No.0161 of 2015, under Sections 498A, 323, 504, 506, 427 IPC and 3/4 Dowry Prohibition Act, Police Station Ssaraimamrej, District -Allahabad, pending in the court of Additional Chief Judicial Magistrate Allahabad.