FAHAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Dharmendra Kumar Dwivedi, learned counsel for the applicants and learned A.G.A. for the State.

(2.) This application has been filed for quashing the Charge-Sheet dated 31.01.2019 as well as cognizance order dated 25.03.2019 in Criminal Case No. 1774 of 2019 arising out of Case Crime No. 05 of 2019 under Sections 452, 323, 504, 506 I.P.C.,P.S. Khetasarai, District Jaunpur, which is pending in the Court of A.C.J.M. Ist Jaunpur.

(3.) It has been argued by the learned counsel for the applicants that no prima facie case is made out against the applicants and that a Civil Suit between parties is pending in Civil Court. The FIR of the impugned case has been lodged making absolutely false and baseless allegations and that it is a no injury case. It was further submitted that prosecution version is thoroughly concocted and not reliable and that in view of the fact that civil proceedings between parties were pending before the Court, no prima facie case is made out against the applicants.