- (1.) The applicants Smt.Ranjana Yadav, Unnami Singh and Shashi Bala have invoked the jurisdiction of this Court under Section 482 Cr.P.C. with a prayer to quash the charge sheet No. 72 of 2015 dated 17.3.2015 arising out of Case Crime No 67 of 2015 under sections 406, 504, 506 I.P.C., Police Station Bharthana, District Etawah pending in the court of learned A.C.J.M. First, Etawah.
(2.) Heard learned counsel for the applicants and learned A.G.A.for the State of U.P.
(3.) It has been contended on behalf of the petitioners/applicants that the instant proceedings are the counter blast of earlier case instituted by the petitioner no. 1 for the offence under sectioin 498-A I.P.C. Further contention is that the offence under section 406 I.P.C.is alleged to have taken place in the year 2007, the cognizance of which is barred under section 468 Cr.P.C. The further submission is that the offence under sections 406, 506 I.P.C.has been mentioned in the same FIR which relates to different place and different dates.;