VINOD AND OTHERS Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the applicants and the learned A.G.A. for the State and perused the record.

(2.) This is an application under section 482 Cr.P.C. for quashing the order dated 04.03.2011 passed by the Additional Sessions Judge, Fast Track Court No.1, Muzaffarnagar in S.T. No. 897 of 2010, State of U.P. Vs. Vinod and others.

(3.) It appears that the learned Additional Sessions Judge found a prima facie case for framing charges under sections 323, 324, 504, 506 and 307 I.P.C. against the applicants.