RUCHI TRIPATHI Vs. STATE OF U. P.

JUDGEMENT

(1.) The case is called out.

(2.) Heard learned counsel for applicants, Sri Shishir Pradhan, Advocate as well as learned Additional Government Advocate for State.

(3.) The present application under Section 482 Cr.P.C. has been filed to quash the impugned charge sheet dated 24.7.2019 filed by the investigating officer in Case Crime No.0079/2018, under Section 306 I.P.C. pertaining to Police Station- Ghazipur, District-Lucknow and summoning order dated 22.6.2020 passed by the Court of learned Special Chief Judicial Magistrate (Custom), Lucknow.