PRADEEP KUMAR MAURYA Vs. STATE OF U. P.

JUDGEMENT

(1.) List revised none appeared for the opposite party no. 2 even in the revised call though notice has properly been served.

(2.) Heard Sri Bal Kshwar Srivastava, learned counsel for the applicant as well as learned A.G.A. Sri Rajesh Kumar Singh and perused the material on record.

(3.) The present application has been filed by the applicants with prayer to quash the impugned charge sheet bearing no. 17 of 2011, 17-A of 2011 dtd. 27/8/2011 arising out of crime No. 419 of 2010, under Sec. 147, 323, 504, 353 IPC, Police Station Wazirganj, District Lucknow, pending in the court of learned Judicial Magistrate, Lucknow transferred thereafter in the court of Civil Judge (Junior Division) South, Lucknow (State of U.P. Vs. Mohd. Airaj Siddiqui and other)