MOHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned A.G.A. for the State.

(2.) The present 482 Cr.P.C. application has been filed to quash the charge sheet dtd. 31/12/2021 as well as cognizance order dtd. 25/2/2022 in Criminal Case No. 6380 of 2022(Case Crime No. 40 of 2021 (State Vs. Yogesh and five others), under Ss. - 498-A,323,504,506 I.P.C., and sec. 3/4 Dowry Prohibition Act Police Station- Mahila Thana , District- Budaun , pending in the court of Additional Chief Judicial Magistrate, Court No. 2, Budaun.

(3.) The contention of learned counsel for the applicants is that no offence against the applicants is disclosed and the present prosecution has been instituted with a malafide intention for the purpose of causing harassment. He pointed out certain documents and statements in support of his contention. At this stage, the argument raised by learned counsel for the applicants involves factual disputes and appraisal of evidence.