JIYAULLAH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Mirza Ali Zulfaquar, learned counsel for the applicant and Sri Prashant Saxena, the learned AGA for the State.

(2.) Vide order dtd. 3/9/2021, a notice was issued to opposite party no.2. However, despite service of notice, none appeared on behalf of the opposite party no.2.

(3.) The instant application under Sec. 482 Cr.P.C. has been filed seeking quashing of the charge sheet dtd. 16/3/2020 and cognizance/summoning order dtd. 10/12/2020 as well as the entire proceedings of Case No. 21205 of 2020 (State vs. Ziya Ullah), under Ss. 419, 420, 376, 504, 506 IPC, arising out of Case Crime No. 20/2019, P.S. Mahila Thana, District Sant Kabir Nagar, pending before the Court of Civil Judge, Junior Division / Judicial Magistrate, Sant Kabir Nagar.