RAMNARAYAN PANDEY Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned AGA for the State.

(2.) The present application under Sec. 482 Cr.P.C. has been filed seeking to quash the charge sheet dtd. 5/12/2022 as well as the cognizance/summoning order dtd. 10/2/2023 passed by C.J.M., Farrukhabad and also the entire proceedings of Case No.580 of 2023 (State vs. Ramnarayan Pandey and Others), arising out of Case Crime No.235 of 2022, under Sec. 427 IPC and Sec. 3(1) of the Prevention of Damage to Public Property Act, Police Station Rajepur, District Farrukhabad pending before the Chief Judicial Magistrate, Farrukhabad.

(3.) The records of the case indicate that the criminal proceedings were initiated pursuant to an FIR dtd. 11/10/2022 lodged against the applicants, which was registered as Case Crime No.0235 of 2022, under Sec. 427 IPC and Sec. 3(1) of the Prevention of Damage to Public Property Act, Police Station Rajepur, District Farrukhabad. The case was investigated and a charge sheet dtd. 5/12/2022 was placed whereupon cognizance was taken by the Magistrate on 10/2/2023 and the case was registered as Case No.580 of 2023.