MADHU RANI CHAUDHARY Vs. STATE OF U.P.

JUDGEMENT

(1.) List revised. Shri Ramanuj Tiwari, Advocate holding brief of learned counsel for the applicants and learned A.G.A. are present. None has appeared on behalf of opposite party no.2 despite repeated calls. This application is of year 2006. In the wake of heavy pendency of cases in this Court where dockets are already bursting on their seams there is no justifiable reason to further procrastinate the matter. This Court, therefore, deems it fit to proceed in the matter without waiting further for the counsel of opposite side and to decide the case on the basis of the record and with the assistance of the learned A.G.A. representing the State.

(2.) This application u/s 482 Cr.P.C. has been filed seeking the quashing of charge sheet as well as the entire proceedings arising out of Case Crime No.C-11/2005, u/s 498A, 323 I.P.C. and Section 3/4 D.P. Act, P.S.-Sirsaganj, District-Firozabad, pending in the Court of Second Additional Chief Judicial Magistrate, Firozabad.

(3.) Heard Shri Ramanuj Tiwari, Advocate holding brief of learned counsel for the applicants and learned A.G.A. and perused the record.