KARAN SINGH TYAGI Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) We have heard the learned counsels for the parties.

(3.) On the basis of a complaint dated 19th December, 2014, an FIR No.199 of 2015 dated 9th February, 2015 was registered by P.S. Sahibabad against the accused appellant and others under Sections 494, 495 and 496 of the Indian Penal Code, 1860 ("IPC" for short). Subsequently, offences under Section 420, 520, 493 of the IPC and under Section 67A of the Information Technology Act, 2000 were also added. On completion of the investigation, charge-sheet dated 19th November, 2015 was filed finding prima facie case against the accused under the aforesaid provisions of the IPC. Thereafter, it appears that supplementary charge-sheet dated 22nd April, 2016 was filed under Section 376 of the IPC against the accused appellant. The appellant moved the High Court for quashing the supplementary charge-sheet dated 22nd April, 2016 which prayer having been refused this appeal has been filed.