SANTOSH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.G.A.

(2.) This application under Sec. 482 Cr.P.C. has been filed with the prayer to quash the entire criminal proceeding of Case No. 4098 of 2019 arising out of Case Crime No. 0017 of 2019 under Ss. 147, 323, 506, 452 I.P.C. and Sec. 11 Animals Cruelty Act as well as charge sheet no. 55 of 2019, P.S.- Maudarwaja, District- Farrukhabad with an alternative prayer to stay the further proceedings of the above mentioned case.

(3.) From the perusal of the material on record and looking into the facts and circumstances of the case, I am of the considered view that prima facie cognizable case is made out against the applicant. All the submission made at the Bar relates to the disputed question of fact, which cannot be adjudicated upon by this Court under Sec. 482 CR.P.C.