LAWS(ALL)-2019-10-338

VEDPAL ALIAS KALUWA Vs. STATE OF U.P.

Decided On October 24, 2019
Vedpal Alias Kaluwa Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Heard Sri I.K. Chaturvedi, learned Senior Advocate assisted by Sri Arvind Singh, learned counsel for the applicants, learned Additional Government Advocate for the State/opposite party No.1, Sri Hari Mohan, learned counsel for opposite party No. 2 and perused the record with the assistance of learned counsel for the parties.

(2.) This application under Section 482 Cr.P.C. has been filed by the applicants with a prayer to quash the charge-sheet dated 28.01.2014 and proceedings of criminal case no. 2 of 2015 (State Vs. Vedpal @ Kaluwa and others), under Section ¾ D.P. Act, Police Station Ahar, District-Bulandshahar pending before Civil Judge, Junior Division/Judicial Magistrate, Anoop Shahar, Bulandshahar.

(3.) Filtering out unnecessary details, the basic facts, in brief, which are necessary for disposal of this case are that there is a matrimonial dispute between the applicants and opposite party No.2