RAVINDRA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Anil Kumar Maurya, learned counsel for the applicant as well as Sri Ashok Kumar Singh, learned A.G.A.-1 for the State.

(2.) As per Office report dtd. 9/12/2022 notice has been served personally on opposite party No. 2, but till date neither anyone has put in appearance nor any counter affidavit has been filed on behalf of the opposite party No. 2.

(3.) The present application under Sec. 482 Cr.P.C. has been filed for quashing of impugned charge sheet dtd. 19/11/2020 and cognizance / summoning order dtd. 13/1/2022 along with entire proceedings of Criminal Case No. 3295 of 2022: State of U.P. Vs Ravindra Singh, arising out of Case Crime No. 845 of 2019, under Sec. 494 I.P.C., Police Station Gomti Nagar, District Lucknow, pending before the court of Chief Judicial Magistrate Gomti Nagar Lucknow.