SHARIK Vs. STATE OF UP

JUDGEMENT

(1.) Vakalatnama filed by Mr. J.M. Nasir, learned Advocate on behalf of opposite party No. 2 is taken on record.

(2.) Heard learned counsel for the applicants, learned Additional Government Advocate for the State/opposite party No.1 and learned counsel appearing on behalf of 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 28.02.2019 as well as the entire proceedings of Criminal Case No. 649 of 2019 arising out of Case Crime No. 437 of 2018, under sections 498-A, 323, 504, 506 IPC and section 3/4 of Dowry Prohibition Act, police station Sardhana, district Meerut pending in the court of Judicial Magistrate, Sardhana, Meerut.