ANUJ YADAV @ CHHOTU Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Mool Chandra, learned counsel for applicant and Sri G. P. Singh, learned A.G.A. for the State.

(2.) This application under Section 482 Cr.P.C. has been filed with a prayer to quash the entire proceeding of Case No. 150 of 2016, arising out of Case Crime No. 335 of 2015, under Section 363, 366, 376 I.P.C. and 3/4 P.O.C.S.O. Act and 3(2)5 of S.C./S.T. Act, Police Station Charva, District Kaushambi, pending before the court of Additional Sessions Judge, Court No. 1, Kaushambi.

(3.) It is argued by the learned counsel for applicant that the accused applicant has been falsely implicated in the present case who has married the daughter of opposite party no. 2 who is victim in this case. In her statement under Section 164 Cr.P.C., the victim has clearly stated that she had gone with the accused applicant of her own free will and has married him on 06.11.2015 in Gujarat. These facts have not been taken into consideration by the investigating officer while making investigation of this case and has submitted the charge sheet in a routine manner which needs to be quashed.