(1.) Learned counsel for the opposite party no.2 has filed affidavit of injured Sazar Khan, which is taken on record.
(2.) Heard learned counsel for the applicant, learned counsel for the complainant, learned A.G.A. for the State and perused the record.
(3.) This application under Section 482 Cr.P.C. has been filed for quashing the charge sheet dated 11.10.2016 and the entire consequential proceedings in Case Crime No. 232 of 2016, under Sections 147, 323, 504, 325, 506, 451 IPC, P.S. Hasanpur, District Amroha.