NITIN KUMAR AGARWAL Vs. GOVT ADVOCATE

JUDGEMENT

(1.) Heard the learned counsel for the applicant and the learned AGA for the State and perused the record.

(2.) This petition has been filed by applicant Prashant Gupta alias Guddu for quashing the proceedings of case crime No. 62 of 2002, under sections 147, 148, 342, 353, 504, 506 IPC and 7 of the Criminal Law Amendment Act, P.S. Jahanabad, District Fatehpur.

(3.) The investigating officer, on completion of the investigation, found sufficient materials against the applicants and accordingly submitted the charge sheet. The learned Magistrate has taken cognizance of the offences. The materials collected during the investigation fully justify submission of the charge sheet by the investigating officer and taking of cognizance by the Magistrate. There does not appear to be any justification to exercise inherent power under section 482 CrPC.