DINESH KUMAR MAURYA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Satyendra Kumar Singh learned counsel for the applicants, learned AGA for the State and Sri Sandeep Narayan Rai learned counsel for opposite party No. 2.

(2.) Present application has been filed to quash the proceedings of Criminal Case No. 16852 of 2020 (State Vs. Dinesh Kumar Maurya and another) arising from Case Crime No. 284 of 2020 under Ss. 420, 406, 323, 504 and 506 IPC and Sec. 138 Negotiable Instrument Act, 1881, Police Station Cantt. District Varanasi and the charge sheet dtd. 14/7/2020 and also the cognizance taking order dtd. 22/10/2020, pending in the court of Chief Judicial Magistrate, Varanasi.

(3.) Earlier the applicants had approached this Court by means of Application U/S 482 No. 35078 of 2022 which was disposed of by following order dtd. 2/11/2022:-