PINTU SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) List has been revised.

(2.) Heard learned counsel for the applicants and learned AGA for the State. No one is present on behalf of the opposite party no. 2.

(3.) This application under Sec. 482 Cr.P.C. has been filed by applicants for quashing the S.St. No. 36 of 2018 (State Versus Arun Singh and others) Case Crime No. 447 of 2017, under Sec. 147, 452, 323, 504, 506 I.P.C. and 3(1)(r) SC/ST Act, Police Station Nagara, District Ballia, pending in the court of Additional Sessions Judge, Court No. 2, Ballia as well as charge sheet dtd. 3/1/2018 arising out of Case Crime No. 447 of 2017, under Sec. 147, 452, 323, 504, 506 I.P.C. and 3(1)(r) SC/ST Act, Police Station Nagara, District Ballia.