MANISH KUMAR PANDEY Vs. STATE OF U.P.

JUDGEMENT

(1.) Counter affidavit and vakalatnama filed by Sri Pawan Kumar, learned counsel appearing on behalf of opposite party no.2, 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 entire proceedings in Case No. 2516 of 2019 (Case Crime No. 257 of 2018), under Sections 419, 420, 406, 506 IPC, P.S. Kotwali, District Maharajganj, pending in the Court of Chief Judicial Magistrate, Maharajganj.