ATUL C KIRLOSKAR Vs. STATE OF U P

JUDGEMENT

(1.) THE applicants have approached this Court with the prayer that the order dated 7.11.2013 passed by the Chief Judicial Magistrate, Mahoba in Criminal Case No. 4428 of 2013 (State of UP vs Atul C. Kirloskar and others) arising out of Case Crime No. 106 of 2013, under sections 420, 468 and 120 -B IPC, PS Panwari, district Mahoba be quashed.

(2.) BY the impugned order, the court below has taken cognizance on the basis of the charge sheet submitted against the applicants for the offences enumerated above.

(3.) COUNTER affidavit and rejoinder affidavit have been exchanged between the parties.