Vipin Sinha, J. - (1.) Heard Sri Pankaj Saksena, learned counsel for the applicants, Sri Gaurav Kumar Shukla, learned counsel for opposite party no. 2 and Sri Sanjay Tripathi, learned A.G.A. for the State.
(2.) This petition under Section 482, Cr.P.C. has been filed for quashing the order dated 24.4.2017 passed in S.T. No. 24/2014 under Sections 498-A, 304-B IPC and 3/4 D.P. Act, police station Dubailya, district Basti as well as for quashing the entire proceedings of the aforesaid case.
(3.) I have perused the impugned order dated 24.4.2017.;