NAND LAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned Counsel for the applicant, learned AGA for State and perused the material available on record.

(2.) By means of present application under Section 482 Cr.P.C., applicant has sought quashing charge sheet dated 26.09.2019 as well as cognizance order dated 08.07.2020 in Criminal Case No.184 of 2020, State versus Nand Lal and others (Case Crime No.0169 of 2019), under Sections 323, 504 IPC and 3(2)(V) of the SC/ST Act, Police Station Gopiganj, District Bhadohi and its entire proceedings.

(3.) Learned Counsel for the applicant submits that it is a case of no evidence. No injury was found on the person of victim. There is a civil suit pending between both the parties. Complainant has tried to colour civil suit into criminal dispute. It is further submitted that applicant is innocent, he has been falsely implicated over the land in dispute. No case against the applicant is made out. He showed some documents and statements in support of his contentions.