SHAMSHAD Vs. STATE OF U P

JUDGEMENT

(1.) Rejoinder affidavit filed by learned counsel for the applicant is taken on record.

(2.) Heard Sri Sharique Ahmed, learned counsel for the applicants, Sri R.K. Paramhansh Singh, learned counsel for opposite party no.2 and Sri R.K. Maurya, learned AGA for the State.

(3.) The present application under Section 482 Cr.P.C. has been filed for quashing the criminal proceeding as well as impugned order dated 31.05.2013 in Case No.30592 of 2009 (State Vs. Shamshad and another), arising out of Case Crime No. 277 of 2009, under Sections 323, 384 IPC, P.S. Chandbak, District Jaunpur.