RAJEEV KUMAR SUDELE Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary affidavit has been filed today, is taken on record.

(2.) Heard learned counsel for the applicant, learned AGA for the State and perused the record.

(3.) This application under Section 482 Cr.P.C. has been filed for quashing the impugned charge sheet dated 25.7.2019 and the entire proceeding of the case no.1868 of 2020 (State vs. Rajeev Kumar Sudele) in Case Crime No.0607 of 2018, under Sections 420, 467 IPC and 29 Land Requisition and Accusation Act, 1964 at Police Station Kotwali Lalitpur, District Lalitpur pending before Chief Judicial Magistrate, Lalitpur.