RAMANDEEP SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Rahul Agarwal, Advocate assisted by Mr. Pavan Kishore, Mr. Atul Khaneja, Mr. Venu Gopal, learned counsel for the applicants, Mr. Dharmendra Singh Chauhan, learned counsel for the opposite party no.2 and Mr. Amit Singh Chauhan, learned AGA-I assisted by Mr. Mayank Awasthi, learned counsel for the State.

(2.) The applications under Sec. 482 Cr.P.C. Nos.22134 of 2023 and 21921 of 2023 have been filed by the applicants seeking to quash the charge sheet dtd. 6/12/2022 and cognizance order dtd. 9/12/2022 as well as the entire proceedings of Case No.6501 of 2022 (State vs. Satveer Singh and others), arsing out of Case Crime No.0949 of 2022, under Ss. 447, 420, 467, 468, 469, 471, 120B IPC and Sec. 28(1) of U.P. Urban Planing and Development Act 1973, Police Station Izzat Nagar, District-Bareilly, pending before the court of Chief Judicial Magistrate, Bareilly.

(3.) The application under Sec. 482 Cr.P.C. No.41154 of 2023 has been filed by the applicant seeking to quash the entire proceedings of Crime No.949 of 2022 (State vs. Jaswar @ Jaswir and others), under Ss. 447, 420, 467, 468, 469, 471, 120B IPC and Sec. 28(1) of U.P. Urban Planing & Development Act, 1973, Police Station Izzatnagar, District-Bareilly, pending before the court of Chief Judicial Magistrate, Bareilly.