GURBAKSH SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Raj Kumar Khanna for the applicants; Sri Vinay Kumar Pathak for the opposite party no.2; the learned A.G.A. for the State; and perused the record.

(2.) As the parties have exchanged their affidavits, with the consent of the learned counsel for the parties, this application is being finally disposed of, at this stage.

(3.) The instant application has been filed for quashing of the proceeding of Case No.805 of 2015 pending in the Court of Chief Judicial Magistrate, Saharanpur, under Section 504, 506 IPC and Section 3(1)(x) of S.C./S.T. Act., arising out of Case Crime No.298 of 2014, P.S. Kotwali Nagar, District Saharanpur. The applicants have also prayed for quashing of the charge sheet dated 31.10.2014 submitted against the applicants in the said case.