ZAHID HASAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Ajay Kumar Mishra, learned counsel for applicants, learned A.G.A. for State and Mr. S.K. Srivastava, Advocate, who has put in appearance on behalf of informant/ opposite party No. 2, by filing short counter affidavit along with his vakalatnama today in Court, which is taken on record.

(2.) This application under Section 482 Cr.P.C. has been filed challenging entire proceedings of Case No. 2378 of 2018 (State Vs. Zahid Hasan and Others) arising out of Case Crime No. 52 of 2018, under Sections 427, 323, 506 IPC, P.S. Bachharaun, District Amroha, pending in the Court of Additional Chief Judicial Magistrate, Amroha It transpires from record that in respect of an incident which is alleged to have occurred on 2.4.2018, a delayed F.I.R. dated 10.4.2018 was lodged by first informant Sajid Hasan and was registered as Case Crime No. 52 of 2018, under Sections 427, 323, 506 IPC, P.S. Bachharaun, District Amroha. In the aforesaid F.I.R. three persons namely Jahid Hasan, Mehndi Hasan and Faheem have been nominated as named accused.

(3.) Pursuant to aforesaid F.I.R. police proceeded with statutory investigation of aforesaid Case Crime Number in terms of Chapter XII Cr. P. C. Upon completion of investigation, Investigating Officer submitted a charge sheet dated 22.4.2018 against all the named accused persons. Upon submission of aforesaid charge-sheet, cognizance was taken by court concerned and ultimately applicants have been summoned in consequential case number detailed above.