KULDEEP Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned AGA for the State-respondent.

(2.) This application under Sec. 482 Cr.P.C. has been filed by applicant for quashing the charge sheet as well as entire proceedings of Case No.195A of 2017, arising out of Case Crime No.197 of 2017, under Ss. 147, 148, 149, 307, 302, 506, 120B I.P.C., Police Station Bhopa, District Muzaffar Nagar.

(3.) It is submitted by learned counsel for the applicant that initially the first information report was lodged on 6/4/2017 in respect of an incident dtd. 6/4/2017. The first information report was lodged against seven nominated accused persons including the applicant. As per the allegations in the first information report, it is alleged that the co-accused Manoj, Rajdeep, Virendra and Amit are said to have assaulted the deceased, as a result of the same, the deceased sustained injuries. The only allegation against the applicant is that the applicant has informed about the relevant place where the applicant is present to the other accused persons.