POOJA Vs. STATE OF U.P.

JUDGEMENT

(1.) List has been revised.

(2.) Sri A.P. Tewari, learned counsel for the applicants and Sri A.D. Mishra, learned A.G.A. for the State are present. None is present on behalf of the opposite party no. 2.

(3.) The present application has been filed with a prayer to quash the proceedings of Criminal Case No. 4298 of 2012, under Sections 498A, 323, 504, 506 IPC and 3/4 D.P. Act, PS. Khalilabad, District Sant Kabir Nagar as well as charge sheet dated 13.10.2012 and impugned order dated 17.2.2012 passed by the Chief Judicial Magistrate, Sant Kabir Nagar.