KALLU Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Brijesh Kumar Yadav, the learned counsel for the applicants, Sri Shashi Bhushan, the learned A.G.A. for the State and Ms. Archana Yadav, the learned counsel for opposite party Nos. 2 and 3 and perused the record.

(2.) Short counter affidavit filed on behalf of opposite party nos. 2 and 3 is taken on record.

(3.) By means of the instant application filed under Sec. 482 Cr.P.C., the applicants have sought quashing of the impugned charge sheet No. A350/2021 dtd. 13/11/2023 as well as the entire proceedings of Criminal Case No. 3215 of 2023, arising out of Case Crime No. 378 of 2021, under Ss. 323, 427, 506, 325 IPC relating to Police Station Jagdishpur, District Amethi, pending in the court of Chief Judicial Magistrate, Court No. 16, Sultanpur.