JANKI SHARMA TRIVEDI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Harikant Shukla, Advocate, holding brief of Sri Virendra Singh, learned counsel for the applicants, Sri Pankaj Kumar Tripathi, learned A.G.A for the State and perused the material available on record.

(2.) From perusal of the records, it transpires that opposite party no.2 is served personally but he has not come forward to oppose this application and neither opposite party no.2 nor the State have filed any objection/ counter affidavit.

(3.) This application under Sec. 482 Cr.P.C has been moved to quash the proceeding of Case No.2119 of 2008 (CNR No.UPMB040002302008, State Vs. Janaki Sharan and others) arising out of Case Crime No.2460 of 2008, under Sec. 420 I.P.C. and Sec. D.P. Act, Police Station Kotwali Mahoba, District Mahoba pending in the Court of Chief Judicial Magistrate, Mahoba and also to quash non-bailable warrant issued against the applicants.