ASHOK SHUKLA Vs. STATE OF U.P.

JUDGEMENT

(1.) Mr. Rama Shankar Mishra, learned counsel for opposite party No. 2 has filed his short counter affidavit, which 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 for 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 for quashing of the charge sheet dated 9.9.2018 as well as entire proceedings of Criminal Case No. 1501 of 2018 (State vs. Ashok Shukla and others) arising out of Case Crime No. 256 of 2018, under Sections 498-A, 323, 504, 506, 328 IPC and 3/4 Dowry Prohibition Act, police station Kotwali, disrict Shahjahanpur pending in the court of Civil Judge (Junior Division), Shahjahanpur.