KRISHNA PRABODH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners and 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 entire proceedings of the Criminal Case No.1446 of 2021 (State vs. Krishna Prabodh and others), arising out of Case Crime No.406 of 2021, under Ss. 427 and 406 I.P.C., Police Station-Mohammadi, District-Kheri, pending in the Court of Additional Chief Judicial Magistrate, Mohammadi, District-Kheri and impugned Charge-sheet dated 29/08/2021 and the impugned cognizance order dated 03/11/2021 passed in the aforesaid criminal case.