ANKUR MAURYA Vs. STATE OF U.P.

JUDGEMENT

(1.) In view of the COVID-19 pandemic situation, the matter is being taken in e-court through video conferencing.

(2.) Heard learned counsel for the applicants, Sri G.D. Bhatt, learned A.G.A. for the State and perused the record.

(3.) The instant application under Section 482 Cr.P.C. has been filed for quashing the charge sheet dated 09.01.2020 and summoning order dated 10.07.2020 passed by the Special Judge / SC/ST Act, Ambedkar Nagar in Case Crime No.36/2020 and Computer Case No.180/2020 (State Vs. Rahul and others) arising out of Case Crime No.625/2019, under Sections 147, 308, 323, 504, 506 I.P.C. and 3(1) (D) and 3(1)(Gha) SC/ST Act, Police Station Akbarpur, District Ambedkar Nagar.