NASIR KHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Satendra Narayan Singh, learned counsel for the applicant, Mr. Rakesh Kumar Mishra, learned counsel for opposite party no.2 and learned A.G.A. for the State.

(2.) The application under Sec. 482 Cr.P.C. No. 727 of 2023 has been filed on behalf of the applicant to quash the charge-sheet No. 58 of 2022 dtd. 10/4/2022, cognizance/ summoning order dtd. 14/4/2022 as well as entire proceedings of Case No. 517 of 2022 (State Vs. Nasir Khan), arising out of Case Crime No. 130 of 2021, under Ss. 420, 467, 468, 471, 504, 506, 447 I.P.C., Police Station Kotwali, District Rampur, pending in the court of Additional Chief Judicial Magistrate, Court No.1, Rampur. AND

(3.) Since the issue and laws on the subject are similar and identical, both the applications have been clubbed together and are finally decided by means of this common judgment. The application under Sec. 482 Cr.P.C. No. 727 of 2023 is being treated to be the leading case in which affidavits have been exchanged between the parties.