RAJENDRA @ KALLU Vs. STATE OF U.P.

JUDGEMENT

(1.) Short counter affidavit along with vakalatnama filed to by the Sri Arun Kumar Mishra, Advocate on behalf of the opposite party nos.2 and 3 are taken on record.

(2.) Heard learned counsel for the applicants, Sri Arun Kumar Mishra, learned counsel for the opposite party nos. 2 and 3, learned AGA for the State and perused the record.

(3.) By means of the instant application the applicant is pleased to quash the charge sheet dated 06.02.2018 submitted in case crime no. 25 of 2018, under Sections 323, 504 IPC and Section 3(1)(Dha) SC/ST Act, P.S. Mauranipur, District Jhansi as well as entire proceeding of Special Trial No. 326 of 2018 pending in the court of Special Judge, SC/ST Act, Jhansi.