ANKUR Vs. STATE OF U. P.

JUDGEMENT

(1.) Sri Thakur Prasad dubey, learned counsel for the applicant and Sri Tejbhan Singh, learned A.G.A. for the State are present. The present application u/s 482 Cr.P.C. has been filed with prayer to quash the entire proceedings of Case No. 9229 of 2021 (State v. Ankur Dixit), arising out of Case Crime No. 56 of 2021, under Ss. 504, 506, 406 of IPC, P.S. Naubasta, District Kanpur Nagar, as well as cognizance/summoning order dtd. 15/6/2021, pending in the Court of Additional Chief Judicial Magistrate. III, Kanpur Nagar.

(2.) Learned counsel for the applicants submitted that impugned First Information Report dtd. 24/1/2021 has been lodged on the basis of false and frivolous allegations with ulterior motive and only to harass the applicant. It is further submitted that charge-sheet has not been submitted under Ss. 420, 471, 467, 468 IPC, in which the FIR was also lodged. It is further submitted that Sec. 406 of IPC has been added during the investigation. It is further submitted that the impugned FIR has been lodged as a counter blast case of Case Crime No. 1118 of 2020, under Sec. 406 of IPC, which was lodged on 22/12/2020 in the same police station against the first informant under Sec. 406 of IPC.

(3.) Prima facie, Matter requires consideration.