PANKAJ JAISWAL Vs. STATE OF U. P.

JUDGEMENT

(1.) Learned counsel for the applicant is permitted to correct the district in the body of the application during course of the day.

(2.) Heard Sri Amrendra Nath Singh, learned Senior Counsel assisted by Sri Anurag Shukla, 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 of the charge sheet dated 22.11.2019 and cognizance order dated 18.03.2020 in Case No.9149 of 2020 (State of U.P. Vs. Pankaj Jaiswal & others) arising out of Case Crime No.1242 of 2017, under Sections 406, 420, 506 I.P.C., Police Station Chakeri, District Kanpur Nagar, pending in the Court of Chief Metropolitan Magistrate, Kanpur Nagar. A further prayer has also been made to stay the further proceedings of the aforesaid case.