AWADHESH KUMAR ALIAS PINTOO Vs. STATE OF UP

JUDGEMENT

(1.) Sri Arjun Singh Yadav, Advocate has filed his Vakalatnama on behalf of the opposite party no.2 is taken on record.

(2.) Heard learned counsel for the applicants, learned counsel for the opposite party no.2 and learned Additional Government Advocate for the State/opposite party no.1 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 (husband, father-in-law and mother-in-law of the opposite party no.2) with a prayer to quash the charge-sheet dated 10.4.2015 arising out of Case Crime No. 333 of 2013 as well as cognizance order dated 30.06.2015 and proceedings of case no. 2140 of 2015 (State v. Awadhesh Kumar @ Pintoo and others), under Sections 498A, 323, 504, 506 IPC and 3/4 D.P. Act, Police Station Mahila Thana, District -Kanpur Nagar pending in the court of Metropolitan Magistrare-1st Kanpur Nagar.