SAJID Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants as well as learned A.G.A. for the State.

(2.) The instant application under Sec. 482 Cr.P.C. is moved by the applicants with the prayer to quash the charge-sheet dtd. 11/8/2021, cognizance order dtd. 16/12/2021 as well as the proceedings of Criminal Case No.97143 of 2021 (State v. Matloom and Ors.) (arising out of Case Crime No.147, 323, 504, 506, 452, 427 IPC, Police Station-Ghajipur, District-Lucknow.

(3.) It is submitted by the learned counsel for the applicants that only general allegations were levelled against the applicants in the F.I.R. It is further submitted that the cognizance is passed in the printed proforma. It is further submitted that applicants are innocent and have falsely been implicated in the present case with ulterior motive.