VEERU @ SUMIT Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sanjai Srivastava, learned counsel for the applicants, Sri Raj Kumar, learned counsel for opposite party no.2 and Ms. Ruchi Mishra, learned State Law Officer for the State.

(2.) The instant application has been moved on behalf of the applicant challenging the charge sheet No.1/2017, dtd. 9/11/2017 as well as the entire proceedings of S.T. No.14/2018 (State vs. Pappan @ Pappal and another) in Case Crime No.244/2017, under Ss. 323, 504 I.P.C. and Sec. 3(1) (da) (dha) SC/ST Act, P.S. Kuthaund, District Jalaun, pending in the court of Special Judge SC/ST Act, Jalaun at Orai.

(3.) Learned counsel for the applicant submits that the F.I.R. was lodged by the opposite party no.2 against the applicant and three other persons. Police, after investigation exonerated the co-accused persons, namely Pankaj and Shiv Kumar and filed a charge sheet against Pappan and present applicant Veeru, which is under challenge in the impugned proceeding.