RAJARAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Bal Krishna Pandey, learned counsel for the applicants and learned A.G.A for the State.

(2.) This application has been filed for quashing the impugned Charge-Sheet dated 13.04.2019, including entire proceeding of Criminal Case No. 7739 of 2019 (State Versus Rajaram and another) Case Crime No. 641 of 2018, under Sections 332, 353, 504 I.P.C., Police Station Khanpur, District Bulandshahar, pending in the Court of Additional Chief Judicial Magistrate, Court No.3, Bulandshahar.

(3.) It has been argued by the learned counsel for the applicants that applicants are innocent and no case is made out against them and even witnesses examined under Section 161 Cr. P.C. have denied that applicants had threatened the opposite party no.2 and that in the alleged incident, no one has sustained any injury. It was argued that Investigating Officer has not investigated the case properly and charge sheet was filed in a routine manner. It was also submitted that father-in-law of applicants had filed complaint against the complainant and thereafter FIR of the instant case was lodged as a counter blast. It was further submitted that no prima facie case is made out against the applicants.