PRADEEP YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) The aforementioned four Applications u/s 482 Cr.P.C. on behalf of different applicants have been filed with the prayer that the criminal proceedings against them may be quashed in exercise of extraordinary power u/s 482 Cr.P.C. In all aforementioned cases there is a common legal question involved, and thus, for the sake of brevity, all these petitions are being decided by a common judgment and order.

(2.) In Application u/s 482 No.1327 of 2024 Shri Karm Veer Yadav, learned counsel for opposite party no.7 has filed his Vakalatnama in the Court, is taken on record.

(3.) Heard learned counsels named above appeared for respective appellants, learned counsel for opposite party as well as learned Additional Government Advocate for the State of U.P. at length and to their satisfaction. Perused the record.