RAMESHWAR Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the applicants and learned A.G.A.

(2.) THIS application under Section 482 Cr.P.C. has been filed with the prayer to quash the entire proceedings of criminal case no. 946 of 2007 (State vs. Sanjeev Kumar and others) as well as order dated 26.07.2008, under Sections 420, 467, 468 I.P.C., Police Station Purkaji, District Muzaffar Nagar, pending in the court of Additional Chief Judicial Magistrate, Court No. 1, Muzaffar Nagar.

(3.) IT has been contended on behalf of the applicants that earlier the applicants had approached this Court against the order dated 26.07.2008 passed by the court below, but the criminal revision was dismissed as not pressed. Counsel for the applicants has further contended that there is absolutely no evidence on record to frame charges against the accused.