SHEO SAGAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Additional Government Advocate for the State.

(2.) In view of the proposed order, the notice to opposite party no.6 is hereby dispensed with.

(3.) By means of this petition, the petitioner has prayed for quashing the entire proceedings of Criminal Case No.30969 of 2021 (State vs. Raj Kishore and others), relating to Charge-sheet No.01 dated 28/05/2021, arising out of Case Crime No.023 of 2021, under Ss. 406, 419 and 420 I.P.C., Police Station-Murtiha, District-Bahraich.