VIDYA SAGAR SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Rajiv Lochan Shukla as well as Sri Amit Kumar Singh, learned counsel for the applicants and learned A.G.A. for the State and perused the material available on record.

(2.) The instant application under Section 482 Cr.P.C. has been filed by the applicants, namely, Vidya Sagar Singh, Awadhesh Singh, Ram Prakash, Abhai Narayan Rai, Mahmood Ahamad, Arvind Yadav, Fauzdar Chauhan and Ravi Kant Rai for quashing the charge sheet dated 30.9.2020 in Criminal Case No. 308 of 2003, under sections 260, 263-Ka, 419, 420, 407, 468, 471 IPC, Police Station Kotwali, District and further proceedings in Criminal Case No. 308 of 2003, pending in the Court of Chief Judicial Magistrate, Mau.

(3.) Learned counsel for the applicants submits that the applicants are innocent and have been falsely implicated in the present case. They have committed no offence. Applicants were bona fide purchaser of alleged stamps of respective amount. Applicants were registered as Contractor of the department. They filed the alleged stamp to get agreement executed. There was no motive to accused/applicants to commit the present crime. It has been further submitted by him that stamp duty have been duly deposited, thus there is no harm to the State Government. It has been further submitted that stamp paper of respective amount was purchased by them by Stamp Vendors who used to sell in Tehsil Campus and Stamp Vendors were not traced out by Investigating Officer, therefore, Stamp Vendors has not been arrested so far and they are moving freely. It is further submitted that no offence is made out against the accused/applicants, Investigating Officer did not conduct the proper investigation. He further argued that charge-sheet has been filed against the accused/applicants in casual manner. He showed some papers in support of his contentions.