- (1.) Heard Sri Shyam Shankar Mishra, learned counsel for the applicant, Sri Sanjay Kumar, learned counsel for the opposite party no. 2 and learned A.G.A. and perused the record.
(2.) As all these three applications under Section 482 Cr.P.C. relate to the same offence, the parties are also the same and the cases are connected to each other, these are being decided by a common order.
(3.) Learned counsel for the applicant has submitted that criminal case against the applicant under Sections 363, 366, 368 I.P.C. is pending since the year 2001, despite the fact that both the parties are living together as husband and wife since then and now they have two grown up children of about 12 and 10 years of age. He has submitted that police had submitted the chargesheet without getting the statement of prosecutrix being recorded under Sections 161 and 164 Cr.P.C. It has further been submitted that this Court vide order dated 07.01.2002 has already held that the alleged kidnappee Smt. Santosh was major around 21 years of age on the date of occurrence.;