PREM PRAKASH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned A.G.A. for the State.

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

(3.) This petition has been filed for quashing of the proceedings of Criminal Case No.7898 of 2018 (State Vs. Prem Prakash) arising out of Case Crime No.227 of 2018, under Ss. 353 and 447 IPC, Police Station Nagram, District Lucknow as well as summoning order dated 5.10.2019 and charge sheet dated 22.12.2018.