SANJEEV AWASTHI Vs. STATE

JUDGEMENT

(1.) learned Counsel for the applicants and learned G.A. for the State respondent.

(2.) Supplementary affidavit on behalf of the applicants has been filed in the Court today annexing therewith certified copy of the remand sheet dated 3.2.2011, certified copy of the First Information Report filed in case crime Nos. 35 and 36 of 2011, which is being taken on record.

(3.) The present 482 Petition has been filed for quashing of the proceedings of Case Crime No. 36 of 2011 under sections 489-A and 489-B, I.P.C., P.S. Collectorganj, District Kanpur Nagar and also for quashing of the remand sheet order dated 3.2.2011.