CHHEDI LAL RAIDAS Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the learned A.G.A. for the State.

(2.) In view of the proposed order, notice to opposite party no.2 is dispensed with.

(3.) This petition has been filed for quashing of the Charge Sheet dated 25.5.2019 filed in Case Crime No.250 of 2019, under Ss. 308, 504, 506 and 325 IPC, Police Station Unchahar, District Raebareli as well as the bailable warrants dated 12.3.2020 passed by A.C.J.M Ist, Court No.11, Raebareli, in Criminal Case No.1744 of 2019, State Vs. Chhedi Lal.