DINESH YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Sri Dharmendra Kumar Shukla, has filed Vakalatnama on behalf of opposite party no. 2 is taken on record.

(2.) Heard learned counsel for the applicants, 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 quash the charge sheet dated 14.3.2017 as well as entire proceeding of Case No. 2556 of 2019 (State Vs. Pandu @ Ajay Yadav and Others) under sections 323, 504, 506 IPC, Police Station- Khalilabad, District-Sant Kabir Nagar arising out of case crime no. 297 of 2017 pending before Chief Judicial Magistrate, Sant Kabir Nagar, and summoning order dated 16.05.2019 passed by Chief Judicial Magistrate, Sant Kabir Nagar in case no. 2556 of 2019 (State Vs. Pandu @ Ajay Yadav and Others) under sections 323, 504, 506 IPC, Police Station- Khalilabad, District-Sant Kabir Nagar arising out of case crime no. 297 of 2017.