Mahendra Dayal, J. - (1.) Heard learned counsel for the applicant and the learned AGA for the State.
(2.) By means of the instant application under Section 482 Cr.P.C., the applicant has prayed for quashing of the charge-sheet arising out of Case Crime No.827/2010, under Sections 323, 419, 420, 494 IPC relating to Police Station Gazipur (Now Indira Nagar), District Lucknow pending in the Court of Additional Chief Judicial Magistrate, Lucknow.
(3.) It has been contended by the learned counsel for the applicant that since the applicant is a Muslim, he is governed by Mohammedan Law under which a male muslim can have four wives at a time and as such the offence under Section 494 IPC would not be attracted.;