Ramesh Sinha, J. - (1.) Heard Sri Santosh Kumar Tiwari, learned counsel for the applicants and Sri I.P.Srivastava, learned A.G.A. for the State.
(2.) This application under Section 482 Cr.P.C. has been filed for quashing the proceedings/charge sheet dated 5.9.2016 in Case No. 186 of 2017 (State vs. Vineet & others) arising out of Case Crime No. 37 of 2016, under Sections 498-A, 323, 504, 506 I.P.C. and 3/4 D.P. Act, police station Jalalabad, District Shahjahanpur, pending before the Additional Civil Judge (S.D.), Shahjahanpur.
(3.) The marriage between applicant no.1 and opposite party no.2 was solemnized in the year 2013.;