KHATEEB AHMAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Virendra Kumar Shukla, learned counsel for applicants as well as learned Additional Government Advocate for the State and perused the record.

(2.) The instant application under Sec. 482 Cr.P.C. has been filed by the applicants namely Khateeb Ahmad, Jumman, Khalik, Mauhaiyyaddin, Swadiqeen, Khaksar, Adnan and Munna with the prayer to quash the entire proceedings of the S.C. No. 708/2022, State of U.P. Vs. Jumman and others, pending in the court of Additional Sessions Judge, Court No.2, Barabanki relating to Crime No. 350/2018, under Ss. 147, 148, 149, 308, 323, 504, 506 IPC, Police Station Tikait Nagar, District Barabanki.

(3.) Learned counsel for the applicants while referring to the FIR pertaining to the instant case bearing case Crime No. 350/2018 lodged on 14/11/2018 at Police Station Tikait Nagar, District Barabanki as well as FIR lodged on behalf of the applicants' side bearing Case Crime No. 351/2018, Police Station Tikait Nagar, District Barabanki, vehemently submits that both these FIRs are pertaining to same incident and in fact it was the applicants' party which was assaulted by the informant's party and a false first information Report was lodged by the informant's party against the applicants and other accused persons arrayed therein.