ALOK KUMAR BAJPAI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Additional Government Advocate for the State and Sri Neeraj Kumar Mishra, learned counsel for the opposite party No.2.

(2.) Learned counsel for the petitioner has filed supplementary affidavit, today in the Court, the same is taken on record.

(3.) The instant petition/ application has been filed seeking quashing the entire proceedings of the Criminal Case No. 71283 of 2021 (State vs. Homeguard Alok Kumar Bajpai) arising out of Case Crime No. 603 of 2020 u/s 420/406 IPC, P.S. Gomti Nagar, District Lucknow pending in the Court of C.J.M., Lucknow and summoning order dtd. 15/09/2021 as well as charge-sheet dtd. 21/08/2020.