RAJIT RAM Vs. STATE OF U.P.

JUDGEMENT

(1.) This petition under Sec. 482 of The Code of Criminal Procedure ( in short "Cr.P.C." has been filed by the petitioners to quash the entire proceedings of Criminal Miscellaneous Case No. 313 of 2016 (State Versus Rajit Ram and others), under Ss. 352, 504 and 434 of The Indian Penal Code (in short "I.P.C."), Police Station Sammanpur, District Ambedkar Nagar, pending in the Court of the Chief Judicial Magistrate (in short C.J.M.), Ambedkar Nagar and impugned Charge Sheet No. Nil of 2015, dtd. 2/7/2015, under Ss. 352, 504 and 434 IPC, arising out of N.C.R. No. 101 of 2014, under Ss. 352, 504 and 434 IPC, Police Station Sammanpur, District Ambedkar Nagar.

(2.) The facts necessary for disposal of this petition in short are as under:-

(3.) Thereafter, the complaint was rejected vide order dtd. 23/5/2015. Against that rejection order, a Revision No. 117 of 2015 was filed by opposite party no. 2-Santram Maurya, which was also dismissed on merit on 13/7/2015 by learned Sessions Judge, Ambedkar Nagar.