RADHE SHYAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Nagendra Pratap S Chauhan, learned counsel for the applicant as well as Sri Rajeev Kumar Verma, learned A.G.A.-I for the State and perused the record.

(2.) The instant application under Sec. 482 Cr.P.C. has been filed by the applicant with a prayer to quash the entire proceedings of Criminal Case No.2358 of 2017, Case Crime No.25/2017, under Ss. 419, 468, 469, 153-A I.P.C., Police Station Manpur, District Sitapur as well as to quash the summoning order dtd. 11/10/2017 as well as charge sheet no.01/2017.

(3.) Learned counsel for the applicant submits that the applicant has been falsely implicated in the present case by the opposite party no.2 with ulterior motive only with intention to harass and humiliate him. However, no such incident took place as alleged by the prosecution.