VEER BAHADUR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for applicant as well as learned Additional Government Advocate for State.

(2.) The present 482 Cr.P.C. application has been filed by the applicant to quash the charge sheet dated 25.1.2018 filed under Sections 354, 452 IPC in Case Crime No. 4/2018 registered at Police Station Lonar, District Hardoi and also quash the cognizance order dated 27.1.2020 passed in Case No. 6743 of 2020, pending in the court of Judicial Magistrate-I, Hardoi as well as further proceedings of above noted case.

(3.) Learned counsel for applicant submits that the F.I.R. in the instant case has been filed with malafide intention on the basis of local political rivalry and no offence as stated in the F.I.R. has been committed by the applicant.