SUNIL KUMAR GUPTA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard, Sri Devendra Gupta, learned counsel for the applicants and Shri S.P. Maurya, learned brief holder for the State.

(2.) The present application under Sec. 482 Cr.P.C. has been filed to quash the entire proceeding of Criminal Case No. 1676 of 2021 (State Vs. Sudhakar Chandra Jaiswal and others), arising out of Case Crime No. 50 of 2020, under Ss. 406, 420, 323, 504, 506 of I.P.C., at Police Station Kotwali, District Gorakhpur, as well as cognizance/ summoning order dtd. 7/12/2020, pending in the Court of A.C.J.M.-Ist, Gorakhpur.

(3.) While assailing the impugned order, contention of learned counsel for the applicant is that learned Magistrate has not applied judicial mind in passing the order as the order has been made on a printed proforma, in which the name of the accused, case crime number and Sec. has been filled up by hand.