SANTOSH SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Vakalatnama filed by Mr. Puttan Singh, Advocate on behalf of the opposite party No.2 is taken on record.

(2.) Heard learned counsel for the applicants, learned A.G.A. for the State of U.P., learned counsel for the opposite party no.2 and perused the record.

(3.) This application under Sec. 482 Cr.P.C. has been filed for quashing the impugned charge-sheet dtd. 2/10/2016 filed in Crl. Case No. 196 of 2018 arising out of Crime No. 77 of 2016 U/s 323, 504, 506 I.P.C., Police Station- Maharuwa, District- Ambedkar Nagar and proceedings of Crl. Case No. 196 of 2018.