AWDHESH Vs. STATE OF U.P.

JUDGEMENT

(1.) Sri Rajendra Kumar Srivastava, learned Advocate has filed his vakalatnama on behalf of opposite party no.2, which is taken on record.

(2.) Heard learned counsel for the applicants, learned Additional Government Advocate for the State/opposite party No.1, Sri Rajendra Kumar Srivastava, 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 to quash entire proceedings of Criminal Case no.1858 of 2010 (State of U.P. Vs. Awdhesh and others) arising out of Case Crime No.657 of 2008, under Sections 498A, 323, 504, 506, 406 I.P.C. and , Police Station Sedar Bazar, District -Agra, pending in the court of Chief Judicial Magistrate, Agra.