INDRA GANDHI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Prashant Sharma, learned counsel for the applicants and Sri Pankaj Saxena, learned A.G.A.-I for the State-opposite party.

(2.) The present application under Section 482 Cr.P.C. has been filed seeking to quash the entire criminal proceedings of Case No. 17 of 2020 (State of U.P. vs. Shyamlal and another) under Section 344 Cr.P.C., pending in the court of Additional Sessions Judge, Devband, District- Saharanpur as well as the notice dated 3.11.2020, under the said proceedings.

(3.) Facts of the case are that pursuant to a First Information Report dated 23.9.2014, lodged by the son of the applicants under Sections 452, 307, 504, 506 IPC, registered as Case Crime No. 727 of 2014, P.S.- Devband, District- Saharanpur, a charge sheet was submitted and thereafter, the trial was initiated.