Rajesh Dayal Khare, J. - (1.) HEARD learned Counsel for the applicants and learned A.G.A. for the State respondents.
(2.) THE present Cr.P.C. application has been filed for quashing of the charge -sheet in Case Crime No. 8226/2009 under Section , , , , I.P.C. and / Dowry Prohibition Act. It is contended that charge -sheet has been filed in the present case, copy of which has been filed as Annexure -2 to the accompanied affidavit and it has been pointed out by the learned Counsel for the applicant that no charge -sheet has been filed under Section I.P.C. and the same has been filed only under Section , , , I.P.C. and / Dowry Prohibition Act. Learned Counsel for the applicant has drawn the attention of this Court to the order of Sessions Judge, Kanpur in bail application No. 3356 of 2005 of Har Prasad Dwivedi in Case No. 772 of 2008, under Sections , , , , I.P.C. and / Dowry Prohibition Act. wherein it has been held that from the injury of the informant, offence of Section I.P.C. is doubtful. Therefore, it is argued on behalf of the applicant that as the charge -sheet has not been submitted under Section I.P.C., therefore, the applicant is not required to apply for bail under Section I.P.C.
(3.) IT is further argued that applicant No. 2 is a lady and therefore, her bail application may be considered, expeditiously, if possible on the same day.;