MONU SAXENA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned A.G.A. for the State.

(2.) The present 482 Cr.P.C. application has been filed to quash the charge sheet dated 31.12.2018 in Case Crime No. 51 of 2018, under Sections 498A, 323, 504, 506 I.P.C. and 3/4 Dowry Prohibition Act, Police Station Mahila Thana, District Kanpur Nagar and also quash the cognizance order dated 03.01.2019.

(3.) Insofar as the applicant no. 1 is concerned, the contention of learned counsel for the applicant is that no offence against the applicant no. 1 is disclosed and the present prosecution has been instituted with a malafide intention for the purpose of causing harassment. He pointed out certain documents and statements in support of his contention.