LALMAN Vs. STATE OF U. P.

JUDGEMENT

(1.) The case is called out.

(2.) The present application under Section 482 Cr.P.C. pressed before the Court by learned counsel for the applicants, Sri Nijam Ahmad, on behalf of the applicants - Lalman and Durga Prasad. A copy of the application has already been served in the office of learned G.A., pursuant thereto learned A.G.A. appear to protest the same.

(3.) Heard learned counsel for the parties and perused the materials available on record, the prayer made in the application, invoking the inherent jurisdiction of the court under Section 482 Cr.P.C. is to the effect, to quash the order dated 16.12.2020 passed by learned Sessions Judge, Ambedkar Nagar in Criminal Revision No.30/2020 (Umesh Vishwakarma & Ors. Vs. State of U.P.) and order dated 21.1.2020 passed by learned Judicial Magistrate, Ambedkar Nagar in Criminal Case No.4265/2019 (State Vs. Sabha Narayan & Ors.) arising out of Case Crime No.30/2019 under Sections 420, 467, 468, 471 of I.P.C., registered at Police Station- Jalalpur, District- Ambedkar Nagar.