Shree Chandrashekhar, J. - (1.) Learned counsel for the petitioner states that deficit court-fee has been furnished by the petitioner.
(2.) The petitioner, who is one of the accused in Complaint Case No.1399 of 2017, seeks quashing of the said case primarily on the ground that on the same set of facts the complainant has lodged Garhwa P.S. Case No.315 of 2016 for the offence punishable under sections 498(A), 497, 120-B, 379, 452, 504, 506, 34 IPC and section 3/4 of Dowry Prohibition Act.
(3.) Mrs. Vandana Bharti, the learned APP appears for the State.;