SATISH CHANDRA MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary affidavit filed by learned counsel for the applicant today in the Court is taken on record.

(2.) Heard learned counsel for the applicant, learned counsel for the opposite party no. 2 as well as learned A.G.A for the State and perused the record.

(3.) The present application under Section 482 Cr.P.C. has been filed for quashing the entire proceeding arising out of order dated 08.01.2015 passed by learned Chief Judicial Magistrate, Sant Kabir Nagar in complaint case no.2170 of 2015 under sections 323 , 504 , 506 IPC and Section 3(1)X of SC/ ST Act , pending in the court of Judicial Magistrate, Sant Kabir Nagar(Kailashi Vs. Smt. Nirmala Devi).