AKASH Vs. STATE OF U.P.

JUDGEMENT

(1.) This application u/s 482 Cr.P.C. has been filed for quashing the charge sheet No.302 of 2019 dated 25.12.2019 as well as entire proceedings of Case No. 06 of 2020 (State Akash), arising out of Case Crime No.292 of 2019, under Sections 147, 148, 308, 323, 325, 504, 506 IPC, Police Station Akrabad, District Aligarh pending before Juvenile Justice Board, Aligarh.

(2.) Heard learned counsel for applicants and learned AGA for State.

(3.) It has been argued by learned Counsel for the applicant that the applicant is innocent and he has been falsely implicated in this case. In the alleged incident both the parties have sustained injuries and both the parties have lodged cases against each other. It was submitted that investigation has not been conducted properly and the charge sheet was submitted in routine manner.