CHATRAPAL VERMA Vs. STATE OF U.P.

JUDGEMENT

(1.) The Court convened through video conferencing.

(2.) Heard learned counsel for the parties and perused the record.

(3.) This present applicant has been filed with a prayer for quashing the entire proceedings of Case No.3971 of 2019 (State vs. K.K. Pandey and others) pending in the Court of Chief Judicial Magistrate, Unnao as well as impugned charge sheet No.322-A of 2017 dated 15.08.2017 filed in Case Crime No.797 of 2017, under Section 420, 447 I.P.C. and Section 3C of Uttrakhand Lok Sampatti Nivaran Adhiniyam, P.S. Kotwali, District Unnao.