KUNWAR SINGH Vs. DSTATE OF U. P.

JUDGEMENT

(1.) Counter affidavit, filed by the State, is taken on record.

(2.) Heard Sri B.K. Tripathi, learned counsel for the applicant, Sri Shiv Sharan Tripathi, for opposite party No.2 and Sri Rajeev Kr. Singh, learned A.G.A. for the State.

(3.) The present application has been filed for quashing the entire proceeding of Criminal Case No. 504 of 2019 (State vs. Kunwar Singh), arising out of Case Crime No. 4 of 2018, u/s 376, 504, 506 I.P.C., P.S. Mahila Thana, District Maharajganj, including the charge sheet dtd. 4/8/2018, cognizance order dtd. 14/3/2019 as well as impugned order dtd. 11/2/2020, pending before C.J.M., Maharajganj.