MOHAMMAD WASEEM Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Amar Singh, learned counsel appearing for the applicant and Sri Anurag Verma, learned Additional Government Advocate and perused the record.

(2.) By means of the instant application filed under Sec. 482 Cr.P.C., the applicant has sought quashing of the proceedings of Criminal Case No.22848 of 2023: State vs Aqeel Ahmad and Ors arising out of Charge-sheet No.176 of 2022 dtd. 22/5/2022 in pursuance of Case Crime No.46 of 2022, under Sec. 2/3 Prevention of Damages to Public Property Act, Police Station Shivgarh, Raebareli.

(3.) Opposite party No.2- Lekhpal has lodged FIR No.46 of 2022 on 2/2/2022 against three named persons, Aqeel Ahmad Khan @ Beeka, Arshad and Sherehind Infracon Pvt Ltd., of which the applicant is a proprietor stating that upon demarcation of certain land, including the land of chakroad and nali, it was found that the accused Aqeel Ahmad Khan @ Beeka had entered into possession of the land. The applicant's firm Sherehind Infracon Pvt Ltd., is carving out plots of the land of which Bika has taken possession.