CHAND Vs. STATE OF U P

JUDGEMENT

(1.) The application under Section 482 Cr.P.C. has been filed for the quashment of the charge sheet being charge sheet No. NCR 24/2008 dated 15.10.2008 under Sections 323 , 504 , 506 I.P.C. P.S. Lisari, District Meerut.

(2.) As interim relief it has been prayed that till the disposal of the application the proceedings of the above said case may be stayed.

(3.) In brief the facts of the case are that one Kadir submitted a report against the accused Chand and others at the police station which was registered as a non cognizable case. The complainant then moved an application under Section 155(2) of the Code of Criminal Procedure before the Magistrate making a prayer that the police of the P.S. Lisari Gate may be directed to make an investigation in the case. This application was allowed by the Magistrate vide order dated 21.4.2008 and thereafter the investigation ensued. After investigation the investigating officer found that only the offence under Sections 323 , 504 , 506 I.P.C. are made out and as such submitted the charge sheet for the aforesaid offences. The Magistrate took cognizance and summoned the accused Chand, Asmin and Fajil for the aforesaid offences.