ANJANA AGRAWAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Swapnil Kumar, learned counsel for the applicants, Sri Janardan Prakash, learned AGA for the State and Sri Swetashwa Agarwal, learned counsel for the opposite party no.2.

(2.) This Application U/S 482 Cr.P.C. has been filed by the applicant for quashing of supplementary charge-sheet dtd. 25/7/2020, under Ss. 420, 467, 468, 471, 120-B arising out Case Crime No.556 of 2009, Police Station-Sadar Bazar, District-Mathura and order dtd. 24/9/2020 passed by the court of Judicial Magistrate, Mathura taking cognizance of the charge-sheet and the entire criminal proceedings of Criminal Case No.809/12/20.

(3.) Sri Swapnil Kumar, learned counsel for the applicant submits that brief facts of the present case are that, a sale transaction was made between Sri Om Prakash Mittal son of late Sri Ramji Das Mittal, Sri Gaurav Mittal son of Om Prakash Mittal (sellers) and Paras Garg son of Anil Kumar Gupta (purchasers) in regard to plot no.B-11 measuring 679.35 sq. yards = 568.00 sq. meters situated at Mauja Jaisinghpura Bangar Tehsil and District-Mathura.