ASHOK KUMAR MISHRA Vs. STATE OF U. P.

JUDGEMENT

(1.) List has been revised.

(2.) Heard learned counsel for the parties and perused the record.

(3.) Learned counsel for the applicant submits that the applicant is a reputed person in the society and he has been falsely implicated in the present case due to rivalry. He further submits that the impugned proceedings pending before the learned trial court are totally arbitrary and illegal and the same have been instituted without considering the material evidence available on record. Thus, he submits that entire criminal proceedings initiated against the applicant may be quashed.