Sudhir Agarwal, J. - (1.) HEARD learned counsel for applicants and learned A.G.A.
(2.) THIS application under Section 482 of Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.) seeks quashing of charge -sheet dated 12.12.2014 in Case Crime No. 524 of 2014, under Sections 498 -A and 323 I.P.C. and Section 3/4 of Dowry Prohibition Act, Police Station Sikandrarau, District Hathras. The usual grounds taken are that the applicants have been implicated falsely, they are innocent, Police has not made investigation properly, there is no credible evidence and the entire proceedings are on account of enmity etc. Police has submitted charge -sheet against all the applicants.
(3.) COUNSEL for applicants states that he is pressing the matter on behalf of applicants No. 4 to 8, who are brothers -in -law and their wives.;