PAWAN KHERA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard S.G. Husnain, learned Senior Advocate assisted by Shri Sudhanshu Shekhar Tripathi, Shri Syed Mohd. Fazal, Shri Praveen Kumar Yadav, Shri Anjani Kumar Mishra and Shri Rohit Kaliyar, learned counsel for the applicant and Dr. V.K. Singh, learned Government Advocate assisted by Shri Shiv Nath Tilhari, learned A.G.A. for the State.

(2.) This application has been filed for quashing the charge sheet dtd. 8/4/2023 as well as summoning order dtd. 11/4/2023 passed by Chief Judicial Magistrate, Lucknow in Criminal Case No. 34136 of 2023, (State of U.P. Vs. Pawan Khera) arising out of Case Crime No. 65 of 2023, under Ss. 153A, 500, 504, 505(2), 153B(1), 505, 505(1)(b) I.P.C., P.S. Hazratganj, District Lucknow and its entire proceedings.

(3.) On 9/8/2023, following order was passed.