PRABHAT PANDEY Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned AGA for the State as well as perused the record.

(2.) The present application under Sec. 482 Cr.P.C has been filed by the applicant with the prayer to quash/set-aside the entire proceedings of Criminal Case No. 242/2024 (State vs. Prabhat Pandey) arising out of charge sheet No. 469 of 2023 dtd. 19/11/2023 filed in FIR/Case Crime No. 0621/2023, under Sec. 294 IPC, Police Station- Kotwali Ayodhya, District- Ayodhya and summoning order dtd. 30/1/2024 passed by Chief Judicial Magistrate, Ayodhya.

(3.) The case set up by the prosecution, as appears from FIR No. 0621 of 2023 dtd. 4/11/2023, under Sec. 294 IPC, Police Station- Kotwali Ayodhya, District- Ayodhya and charge sheet No. 469 of 2023 dtd. 19/11/2023, is summarized as under:-