DURGESH KUMAR SAROJ Vs. STATE OF U.P.

JUDGEMENT

(1.) Sri Abhishek Kumar Saroj, Advocate has filed Vakalatnama on behalf of the opposite party No.2 today in Court, the same is taken on record.

(2.) Heard Sri Pranvesh, learned Advocate holding brief of Sri S.N. Verma, learned counsel for the applicants, learned A.G.A. for opposite party No.1 and Sri Abhishek Kumar Saroj, learned counsel for opposite party No.2.

(3.) By means of the present application under Section 482 Cr.P.C., the applicant has prayed to quash the entire proceeding of Case No.886 of 2019 (State Vs. Durgesh Kumar Saroj) arising out of Case Crime No.150 of 2019 under Sections 354, 452, 323, 504 and 506 IPC at Police Station Machhlishahar, District Jaunpur pending in the court of Additional Civil Judge-II, Senior Division, Jaunpur as well as charge sheet dated 25.6.2019 submitted by the Investigating Officer.