ANOOP PANDEY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.G.A. for the State and learned counsel appearing for respondent no. 2.

(2.) This application has been filed for quashing of the charge sheet dated 23.10.2015 as well as proceedings of Case No. 78319 of 2015 (State Vs. Anoop Pandey) arising out of Case Crime No. 150 of 2014, under Sections 498-A, 323 and 507 I.P.C. and Section 3/4 D.P. Act, P.S. Mahanagar, District Lucknow.

(3.) Gist of the allegation in the F.I.R. is that after marriage of the complainant with applicant no. 1, she was being victimized by her in-laws (applicants). It is further alleged that the applicants used to torture her physically and mentally. Even when complainant-respondent no. 2 had gone with her husband-applicant no. 1 to Delhi, where he works as Manager at Indira Gandhi International Airport, she was regularly assaulted by applicant no. 1. It is also alleged in the F.I.R. that when she conceived, applicant no. 1 had forcefully aborted her fetus by giving her medicine on 12.04.2012. It is further alleged in the F.I.R. that since applicant no. 1 had illicit relations with other girls, therefore, he did not want to let the respondent no. 2 give birth to a child. However when against his wishes, respondent no. 2 gave birth to a child, the applicants tried to kill her as also the child and while demanding for money, sent respondent no. 2 to her paternal home in March, 2014.