SUSHIL KUMAR Vs. STATE OF U.P.

JUDGEMENT

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

(2.) In view of the proposed order notice to opposite party no. 2 is dispensed with.

(3.) This petition has been filed for quashing the charge-sheet no. 1 dated 9.12.2020 arising out of Case Crime No. 0374 of 2020 u/s 452, 323, 504, 325 IPC, P.S. Banthra, District Lucknow and the summoning order dated 7.9.2021 passed by the Special C.J.M., Lucknow in Case No. 73847/2021 (State vs. Sushil Kumar and others).