JAGDAMBA PRASAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for petitioner and learned Additional Government Advocate for State.

(2.) In view of the proposed order, notice to opposite party no. 2 and 3 are hereby dispensed with.

(3.) The present petition under Sec.482 Cr.P.C. has been filed with the prayer to quash the entire proceedings of the Criminal Case No. 460 of 2016 under Ss. 409, 420, 467, 468, 471, 120-B I.P.C. and 3/7 of E.C. Act, Police Station-Kotwali Dehat, District-Gonda pending in the court of learned Additional Chief Judicial Magistrate-I, Gonda, District Gonda and the impugned cognizance order dated 31/07/2018 as well as the impugned charge-sheet dated 18.07.2018 relating to the aforesaid case crime number, so far as it relates to the petitioner.