UMESH CHANDRA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Amit Daga, learned counsel for applicant and learned A.G.A. for State.

(2.) This application under Section 482 of Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") has been filed with a prayer that charge sheet dated 27.09.1995 being Charge Sheet No.37 of 1995 and entire criminal proceedings registered as S.T. No.682 of 2000, under Sections-147, 148, 149, 394, 304, 218-A IPC and Section 3 (i) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as "SC/ST Act"), Police Station-Civil Lines, District-Moradabad pending before Court of Special Judge,S.C./S.T. Act, Moradabad, be quashed.

(3.) Applicant was working as an Excise Inspector in U.P. Excise Department. First Information Report (hereinafter referred to as "FIR") bearing Case Crime No.1374 of 1990 was lodged by one Hari Singh against Assistant Excise Commissioner and other employees including applicant under Sections 394, 325, 326, 218, 504, 304 IPC read with Section 3 (i) of SC/ST Act, relating to an incident said to have occurred on 29.08.1990