SANJAY KUMAR SINGH,J. - (1.) Sri Vivek Kumar Singh and Sri Mayank Yadav, Advocates, have filed their vakalatnama on behalf of opposite party no.2, is taken on record.
(2.) Heard Sri Ronak Chaturvedi, learned counsel for the applicant and learned Additional Government Advocate for the State/opposite party no.1, Sri Vivek Kumar Singh, learned counsel for the opposite party no.2. Perused the record with the assistance of learned counsel for the parties.
(3.) This application under section 482 Cr.P.C. has been preferred by the applicant with a prayer to quash the order dated 03.06.2019 passed by Additional Session Judge/Fast Track Court-I, Meerut in S.T. No.924 of 2016 (State v. Dr.Vishal Arya and another), under Section 498A/306 I.P.C. arising out of Case Crime No.414 of 2015, Police Station Sadar Bazar, District Meerut, whereby application dated 26.03.2019 of the informant (Application No.34 Kha) for framing the charge under section 302 I.P.C. against the accused persons has been rejected.;