PREMA Vs. STATE OF U.P.

JUDGEMENT

(1.) This application under Section 482 Cr.P.C. has been filed seeking quashing of the charge-sheet dated 3.11.1997 in Case Crime No. 293 of 1997 under Sections 363 and 366 IPC, Police Station Hari Parwat, District Agra and the entire criminal proceedings arising out the same pending in the court of Chief Judicial Magistrate, Agra as case No. 2115 of 2002.

(2.) Heard Sri Vijay Tripathi counsel for the applicant, Sri Manish Yadav learned counsel for the opposite Party No.2 as well as learned AGA and perused the record.

(3.) A supplementary affidavit filed on behalf of Smt. Prema, the first informant, has also been taken on record.