DINESH SHARMA AND 4 OTHERS Vs. STATE OF U.P. AND ANOTHER
LAWS(ALL)-2017-11-273
HIGH COURT OF ALLAHABAD
Decided on November 10,2017

Dinesh Sharma And 4 Others Appellant
VERSUS
State of U.P. and another Respondents

JUDGEMENT

KARUNA NAND BAJPAYEE,J. - (1.) This application under section 482 Cr.P.C., 1973 has been filed with the prayer to quash the charge sheet no. 155 of 2015, dated 26.12.2015 under Sections 498A, 323, 504, 506 I.P.C. and 3/4 D.P. Act, against the applicants in Case Crime No. 91 of 2015, P.S.- Mahila Thana, District-Gautam Budh Nagar pending in the court of Special Judge (F.T.C.), Gautam Budh Nagar.
(2.) Heard applicants' counsel and Sri Om Prakash Yadav, Advocate holding brief of Sri Rajnesh Kumar Yadav, learned counsel for opposite party no.2 and learned A.G.A. Perused the record.
(3.) Submission of counsel for the applicants is that;


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