LAWS(ALL)-2022-9-195

ARUN PANDEY Vs. STATE OF U. P.

Decided On September 14, 2022
Arun Pandey Appellant
V/S
STATE OF U. P. Respondents

JUDGEMENT

(1.) Short counter affidavit filed on behalf of the opposite party no.2 is taken on record.

(2.) Heard Sri Sudhanshu Pandey, learned counsel for the applicants, Sri Dinesh Rai, learned counsel for the opposite party no.2 and Dr. S.B. Maurya, learned AGA-I for the State.

(3.) By way of present application, applicants made prayer to quash the entire proceedings of R.N. No. 99 of 2021 (State Vs. Arun Kumar Pandey and others) arising out of N.C.R. No. 36 of 2020, under Ss. 352, 323, 504 IPC, Police Station Oonj, District Bhadohi pending in the court of Judicial Magistrate-II, Bhadohi at Gyanpur as well as cognizance order dtd. 6/1/2021.