DINESH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.G.A. for the State.

(2.) No notice is being issued to the private respondent in view of the order proposed to be passed today. Liberty is reserved for the private respondent to seek modification of the order passed herein below, if so advised.

(3.) The present 482 Cr.P.C. application has been filed to quash the charge-sheet dated 25.06.2017 as well as Non-bailable Warrant dated 12.06.2019 in Criminal Case No. 1069 of 2018 arising out of Case Crime No. 21 of 2017 under Sections 323, 504 and 506 IPC, P.S. Civil Lines, District Rampur, pending in the Court of Chief Judicial Magistrate, Rampur.