AMIT SHARMA Vs. STATE OF U. P.

JUDGEMENT

(1.) Short counter affidavit filed today is taken on record.

(2.) Heard learned counsel for the applicant, learned A.G.A. for the State and Sri Anjani Kumar Shahwal, learned counsel for the opposite party No. 2.

(3.) The present 482 Cr.P.C. application has been filed to quash the charge sheet dtd. 15/6/2009 as well as entire proceeding of Case No. 2005 of 2009(State Vs. Amit Sharma), arising out of Case Crime No. 283 of 2009, under Ss. - 498-A, 323, 506 I.P.C. and 3/4 D.P. Act, Police Station- Kotwali, District- Hathras, pending in the court of learned Chief Judicial Magistrate, Hathras.