RAM CHARITRA TIWARI Vs. STATE OF U.P.

JUDGEMENT

(1.) On account of prevailing Covid-19 Pandemic, the case was heard through video conferencing.

(2.) Heard Sri Rajendra Pratap Singh, learned counsel for the petitioners, Sri Anurag Singh Chauhan, learned Additional Government Advocate appearing on behalf of the State-respondent and perused the record.

(3.) This petition under Section 482 Cr.P.C. has been filed by the petitioners to quash the impugned charge sheet no. 27 of 2017 dated 25.03.2017 as well as the summoning order dated 19.05.2017 passed by the Additional Chief Judicial Magistrate, Court No. 14, Pratapgarh in Case No. 160 of 2017.