VIKAS AGRAWAL Vs. STATE OF U P

JUDGEMENT

(1.) Sri Prem Prakash, Advocate, has filed his Vakalatnama on behalf of the applicant, which is taken on record.

(2.) Heard Sri Prem Prakash, learned counsel for the applicant and Sri R.K.Maurya, learned AGA for the State.

(3.) This 482 Cr.P.C. application has been filed with a prayer to quash the proceedings qua the applicant initiated in S.S.T. No.202 of 2011, arising out of case crime no.689 of 2011, P.S. Kamalganj, District Farrukhabad, pending in the Court of Special Judge (D.A.A Act), Farrukhabad. and also the charges framed under Section 120-B r/w 392 I.P.C. against the applicant in the aforesaid case.