WARIS ALI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sudeep Seth, learned Senior Advocate assisted by Sri Tanveer Ahmad Siddiqui and Sri Amit Jaiswal, learned counsel for the applicant, Sri Ashok Kumar Singh, learned A.G.A.-I for the State Opposite Party No.1 and Sri Ratnesh Chandra, Advocate alongwith Ms. Mansi Singh, learned counsel for the respondent no.2 i.e. Lucknow Development Authority.

(2.) The instant application under Sec. 482 Cr.P.C. has been filed with a prayer to quash the Charge Sheet of the Case Crime No.8/2012, under Sec. 447 I.P.C., Police Station Mahanagar, District Lucknow pending before the learned Additional Chief Judicial Magistrate-IV, Lucknow. Further, in the rejoinder affidavit, summoning order dtd. 15/5/2012 has also been challenged alongwith the entire proceedings in pursuance thereof.

(3.) On 4/1/2024, a Co-ordinate Bench of this Court has passed the following order:-