RAM ROHITAS YADAV Vs. STATE

JUDGEMENT

(1.) BY means of this petition, moved under Section 482 of The Code of Criminal Procedure, 1973 (for short Cr.P.C.), the petitioner/applicant has sought quashing of the charge sheet dated 22.7.2004 as well as quashing of the cognizance and summoning order dated 28.3.2005. It is further prayed to quash the entire proceedings of Criminal Case No.925/2005, State Vs. Ram Rohitas Yadav.

(2.) HEARD learned counsel for the parties and perused the entire material available on file.

(3.) FROM a perusal of the contents of the First Information Report and the counter affidavit as well as after perusing the other documents on record, a case u/s 420 of IPC is prima facie clearly made out against the applicant and the trial court has rightly summoned the applicant.