REGENT COMPUTRONICS PVT. LTD.

Arjun Kumar Shukla Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

UP POLLUTION CONTROL BOARD VS MOHAN MEAKINS [REFERRED TO]
DEPUTY CHIEF CONTROLLER IMPORT AND EXPORT VS ROSHAN LAL AGARWAL [REFERRED TO]
MEGH NATH GUPTAS AND ANR V STATE OF U.P [REFERRED TO]
ABDUL RASHEED AND OTHERS VS. STATE OF U.P [REFERRED TO]
H N RISHBUD VS. STATE OF DELHI [REFERRED TO]
DARSHAN SINGH RAM KISHAN VS. STATE OF MAHARASHTRA [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
HUSSAINARA KHATOON 1 VS. HOME SECRETARY STATE OF BIHAR [REFERRED TO]
ABDUL REHMAN ANTULAY VS. R S NAYAK [REFERRED TO]
P RAMACHANDRA RAO VS. STATE OF KARNATAKA [REFERRED TO]
BHUSHAN KUMAR VS. STATE NCT OF DELHI [REFERRED TO]
PRAVEEN ALIAS BULGEY VS. STATE OF U P [REFERRED TO]
SUNIL BHARTI MITTAL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
DILAWAR VS. THE STATE OF HARYANA & ANR. [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned AGA for the State and perused the record.

(2.) This application under Sec. 482 Cr.P.C. has been filed to quash and set aside the charge sheet dtd. 22/6/2020 as well as summoning order dtd. 6/4/2022 passed by Special Judge SC/ST Act, Sultanpur in Sessions Trial No.773 of 2020 (State Vs. Arjun Shukla and others), under Ss. 323, 504, 506, 435, 190 I.P.C. and Ss. 3(1)(n), 3(1)(k), 3(2)(iv) and 3(2)(vi) SC/ST Act.

(3.) Learned counsel for applicants submitted that the entire prosecution story is false and applicants have been falsely implicated in the present case. He further submitted that impugned charge sheet dtd. 22/6/2020 and cognizance taken on 6/4/2022 by the court below on the printed proforma, is without application of mind and the same is not sustainable in the eyes of law. He further submitted that the same controversy has been settled by this Court vide order dtd. 9/8/2021 passed in Application U/S No. 11334 of 2021 (Pankaj Jaiswal Vs. State of U.P. and Another).

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ARJUN KUMAR SHUKLA Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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