- (1.) HEARD Sri Ganesh Kumar Verma, learned counsel for the applicants, Sri R.L. Chaudhary, learned counsel for the opposite party No.2 and Sri R.K. Maurya, learned AGA for the State.
(2.) THIS application under Section 482 Cr.P.C. has been filed for quashing the entire proceeding of Case Crime No. 291 of 2013, under Sections 498 -A, 323 I.P.C. and 3/4 D.P. Act, Police Station Mahila Thana, District Basti pending in the court of Judicial Magistrate, Court No.19, Basti.
(3.) THE marriage between opposite party no.2 and co -accused Ram Chandra was solemnized in the year 2007. It has been submitted by learned counsel for the applicants that all the applicants are minor children and relatives of husband of opposite party no.2 and they have been falsely dragged in the present case by opposite party no.2. The husband - Ram Chandra has got himself bailed out from the court below which has been stated in para 17 of the affidavit.;