RAMESH SINHA, J. - (1.) HEARD Sri Rupak Chaubey, learned counsel for the applicants and Sri Nitin Srivastava, learned A.G.A. for the State.
(2.) THIS application under Section 482 Cr.P.C. has been filed for quashing charge -sheet No.171 of 2014 submitted in case crime No.1115 of 2013, under Sections 498A,323,506 I.P.C. and Section 3/4 D.P. Act, Police Station -Baheri, District Bareilly.
(3.) IT has been contended by learned counsel for the applicants that applicant no.1 is married to daughter of opp. party no.2 and applicant no.2 is mother -in -law who is living at Uttrakhand. The marriage between the applicant no.1 and daughter of opp. party no.2 in the year 2013, some bitterness arose them and on account of which the present FIR has been lodged. Learned AGA opposed the prayer for quashing and submits that the marriage between the applicant no.1 and daughter of opp. party no.2 was solemnized on 30.1.2013 and within seven months of the marriage, she was ousted by the applicant.;