PUSHPA SHUKLA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned counsel for the informant and learned A.G.A. for the State.

(2.) This application under Sec. 482 Cr.P.C. has been filed with a prayer to quash the entire criminal proceedings as well as charge sheet dtd. 10/6/2019 in Special Sessions Trial No.1518 of 2019 (State Vs. Prateek Shukla and another), under Ss. 323, 504, 506, 498-A, 120-B I.P.C. and Sec. 3(1)(Da)(Dha) of S.C./S.T. Act against applicant no.1 and Ss. 376, 323, 328, 504, 506, 498-A, 120-B I.P.C. and Sec. 3(2)(V) of SC/ST Act against applicant no.2, arising out of Case Crime No.27 of 2019, Police Station Sadar Bazar, District Jhansi.

(3.) This Court vide order dtd. 9/9/2020 passed following order: