MENAJ Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Rajpal Singh, learned counsel for applicant and the learned A.G.A. for State. Perused the record.

(2.) This application under section 482 Cr. P. C. has been filed challenging charge sheet dated 11.07.2020 submitted in Case Crime No. 198 of 2019, under Section 419, 420, 506, 354Ka IPC, P.S. Ghazipur, District Fatehpur, Cognizance Taking Order dated 19.01.2021 passed by Civil Judge (Junior Division)/FTC, Fatehpur upon aforesaid charge sheet as well as entire proceedings of consequential Criminal Case No. 109 of 2021 (State Vs. Menaj @ Mahnaj), arising out of above mentioned Case Crime number, now pending in the Court of Civil Judge (Junior Division)/FTC, Fatehpur.

(3.) Learned counsel for applicant contends that applicant is innocent. He has been falsely implicated in above mentioned Case Crime number. It is then contended that no offence under any of the charging Section is made out against applicants. Allegations made in F.I.R. are false and concocted. No offence as alleged has been committed by applicant. As such not only the prosecution of applicant is false, but there is no material also to support the prosecution of applicant.