APOORVA SRIVASTAVA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Additional Government Advocate for the State.

(2.) In view of the proposed order, notice to opposite party no.2 is hereby dispensed with.

(3.) By means of this petition, the petitioner has prayed for quashing the impugned Charge Sheet dated 26.11.2020 arising out of Case Crime No.287 of 2020, under Sections 406, 420 and 506 I.P.C., Police Station-Laharpur, District-Sitpaur pending in the court of Additional Chief Judicial Magistrate-I, District-Sitapur as well as to quash the impugned summoning order dated 19.03.2021 passed by the learned Additional Chief Judicial Magistrate-I, District-Sitapur in Case No.2117 of 2021 (State vs. Apoorva Srivastava) and also to quash the consequential proceeding arising out of this instant case.