PRAVEEN CHETRI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Shri Prashant Sharma and Shri Surendra Pratap Singh, learned counsel for the petitioner, Shri Amrit Raj Chaurasiya, learned AGA for the State-respondents, and perused the material on record.

(2.) The instant application has been filed with the prayer to quash the entire criminal proceedings arising out of Case Crime No. 108 of 2023, under Ss. 420, 467, 468, 471 IPC read with Sec. 60/63 Excise Act, registered at P.S. Jaswant Nagar, District Etawah, as well as the impugned summoning/cognizance order dtd. 19/8/2023 along with charge-sheet dtd. 21/7/2023.

(3.) The brief facts of the case are as follows: