SUMIT Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Anoop Trivedi learned Senior Advocate assisted by Sri Abhinav Gaur, learned counsel for the applicant, Sri B.A. Khan, learned A.G.A. appearing for the State and perused the record.

(2.) This application under Section 482 Cr.P.C has been moved with a prayer to quash the orders dated 05.09.2017 and 17.08.2019 passed by the Special Sessions Judge, SC/ ST Act , Meerut in S.S.T. No. 5031 of 2016 ( State vs. Sanjay and others ) arising out of Case Crime No. 192 of 2016 under sections 147 , 148 , 149 , 302 IPC and 3 (2) (V) of SC/ ST Act as well as charge-sheets dated 02.10.2016 and 30.11.2016 and also a prayer is made to stay the proceedings in this case till the disposal of this application.

(3.) In order to understand and appreciate the argument of the learned counsel for the applicant, it would be appropriate to give in brief the facts of this case as they emerged from the FIR.