CHHOTE LAL GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Siddhartha Kumar Mishra, learned counsel for the applicants and learned A.G.A. for the State and perused the material on record.

(2.) The present application under Sec. 482 of the Code of Criminal Procedure, 1973 has been filed to quash the 15084 of 2024 (State v. Chhote Lal and another), arising out of Case Crime No.91 of 2023, under Ss. 406, 504, 506 of IPC, Police Station- Chauri, District- Bhadohi, as well as summoning/cognizance order dtd. 7/3/2024, pending in the Court of Additional Civil Judge (S.D.-I), Bhadohi.

(3.) Learned counsel for the applicants submits that applicants were not arrested during the course of investigation and the charge-sheet have been submitted against them. It is further submitted that the .