SABIR ALI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr Manish Tandon, learned counsel for the applicants, Mr M. K. Shukla, learned counsel for the private respondent no. 2, learned AGA for the State and perused the record.

(2.) Supplementary affidavit filed by learned counsel for the opposite party no. 2 today, is taken on record.

(3.) By means of this application, applicants have prayed for quashing of the entire criminal proceedings of Criminal Case No. 199772 of 2022 (State of UP Vs Sabir Ali and others), arising out of Case Crime No. 0333 of 2022, under Ss. 420,467,468,471,406,506 IPC, P.S. Chakeri, District Kanpur Nagar including the charge sheet dtd. 17/9/2022 as well as cognizance order dtd. 4/11/2022.