GHANSHYAM Vs. STATE OF U.P.

JUDGEMENT

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

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

(3.) By means of this petition, the petitioners have prayed for quashing the Charge-sheet dated 19.04.2019, arising out of Case Crime No.0086 of 2019, under Ss. 323 and 308 I.P.C., Police Station-Hardi, DistrictBahraich and the summoning order dated 30/01/2020 and further proceeding in pursuance of the summoning order issued in Case No.1235 of 2020 (State vs. Ghanshyam and others), pending in the Court of learned Judicial Magistrate, Bahraich.