MADAN MOHAN SHUKLA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Neetesh Kumar, learned counsel for applicants, Shri Vinay Kumar Verma, learned counsel for the opposite party no.2 and Sri Ajay Kumar Agnihotri, learned A.G.A., for the State as well as perused the record.

(2.) This application u/s 482 Cr.P.C. has been filed with the prayer to quash the entire proceedings of Criminal Case No.32265 of 2023, Case Crime No.1077 of 2022, under Ss. 452, 323, 504, 506, 34 I.P.C., Police Station Kotwali Nagar, District Barabanki as well as charge sheet No.01 dtd. 30/12/2022 alongwith summoning order dtd. 21/12/2023.

(3.) A co-ordinate Bench of this Court on 8/2/2024 has passed the following order:-