KASHI NATH PANDEY Vs. STATE OF U. P.

JUDGEMENT

(1.) Sri Dhiraj Singh, Advocate has filed his vakalatnama on behalf of opposite party no.2. The same is taken on record.

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

(3.) The present application under Section 482 Cr.P.C. has been filed to quash the entire proceedings of Criminal Case No.1883 of 2019 (State vs. Kashi Nath Pandey and others), arising out of Case Crime No.393 of 2019, under Sections 419, 420, 467, 468, 471 I.P.C., P.S. Rohaniya, District Varanasi, pending in the court of Special Chief Judicial Magistrate, Varanasi.