AJAY KUMAR BAGHEL Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Ratnesh Kumar Rawat Advocate, the learned counsel for the applicant, Sri Anant Pratap Singh, the learned AGA for the State, Sri Saurabh Mishra, the learned counsel for the opposite party no. 2 and perused the record.

(2.) By means of the instant application filed under Sec. 482 Cr.P.C., the applicant has sought quashing of Charge Sheet No. 1 of 2022 dtd. 30/9/2022 for offences under Ss. 420, 467, 468, 471, 406 and 506 I.P.C. submitted in furtherance of F.I.R. No. 440 of 2022, Police Station Sushant Golf City, Lucknow, summoning order dtd. 2/12/2022 as well as the entire criminal proceedings of Criminal Case No. 117643 of 2022, State v. Ajay Baghel, pending before the Judicial Magistrate-III, Lucknow.

(3.) The opposite party no. 2 has filed a counter affidavit which is taken on record.