- (1.) Heard learned counsel for the applicants and learned AGA for the State.
(2.) This application U/S 482 Cr.P.C has been filed with prayer to quash the proceedings of criminal case No. 656 of 2008, State Vs. Naresh Kumar on the basis of charge sheet in case crime No.30 of 2008, under Sections 363, 366-A, 504, 506 IPC and 3(1)(X) S.C/S.T. Act, P.S. Thariyaon, district Fatehpur pending in the Court of Additional Judicial Magistrate, Court No.10, Fatehpur.
(3.) Learned counsel for the applicants submitted that the victim is major and she married with applicant No.1 Naresh Kumar voluntarily. It is, however, apparent from the record that the victim was never produced for medical examination or for recording her statement under Section 161 or 164 Cr.P.C. Therefore, no ground for quashing the proceeding is made out.;