PRADEEP KUMAR MISHRA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The petition has been filed under Sec. 482 CrPC for quashing proceeding of Sessions Trial No.6 of 2018 State versus Sonu alias Santosh and others vide case crime No.279 of 2017 under Sec. 3(1) of U.P. Gangster and Anti Social Activities (Prevention) Act, 1986, P.S. Kotwali Nagar, district Sultanpur as regards the petitioner as well as the charge sheet dtd. 25/5/2018 and summoning order dtd. 28/5/2018.

(2.) Heard learned counsel for the petitioner and learned A.G.A. for the State.

(3.) Learned counsel for the petitioner is permitted to delete respondent No.2 from the array of parties, during course of the day.