BABU LAL JAISWAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Mohit Verma, advocate, holding brief of Sri S.N. Tripathi, learned counsel for the applicants, Sri D.A. Khan holding brief of Sri C. Prasad, learned counsel for opposite party no. 2 and Sri Pankaj Srivastava, learned AGA for the State.

(2.) The instant application has been filed under Sec. 482 Cr.P.C. seeking quashing of the charge sheet dtd. 17/7/2011 as well as entire proceeding in Case Crime No. 1402 of 2009, under Ss. 352, 147, 504, 506, 452, 352, 427 I.P.C. and 3(1)X S.C./S.T. Act, Police Station- Cantt., District- Gorakhpur, pending in the Court of District and Sessions Judge, Court No. 17, Gorakhpur.

(3.) Learned counsel for the applicants submits that wife of applicant no. 1 and applicant no. 2 were the recorded owners of Khasara Plot No. 724 and they were constructing the boundary wall therein which was objected by the opposite party no. 2 who claims to be the owner of Khasara Plot No. 722 and 726.