USHA PANDEY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Manish Tiwary (Senior Advocate) assisted by Sri Gaurav Tripathi, learned counsel for the applicants and learned A.G.A. for the State.

(2.) The application u/s 482 Cr.P.C. has been filed by the applicants with prayer to quash the entire proceeding of Criminal Case No.963 of 2017 (Pankaj Pandey Vs. Usha Pandey), under Sections 418, 468, 323, 504, 506 I.P.C., Police Station- Bhelupur, District- Varanasi as well as to quash the order dated 02.08.2019 rejecting the discharge application passed by Additional Chief Judicial Magistrate Court no.3, Varanasi.

(3.) This case initiated from application moved by opposite party no.2 under Section 156(3) Cr.P.C. which was treated as complaint and applicants have been summoned under Sections 418, 468, 323, 504, 506 I.P.C. by the order dated 28.11.2017 passed by the A.C.J.M. Court no.3, Varanasi.