CHHANGUR KUSHWAHA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard, Sri Ajay Bahadur Yadav, learned counsel for the applicant and Ms. Ladly Pandey, learned A.G.A. 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. 2717 of 2020 (State Vs. Chhangur Kushwaha) arising out of Case Crime No. 431 of 2018, under Ss. 406, 504 and 506 of I.P.C., at Police Station Hata, District Kushinagar, as well as cognizance/ summoning order dtd. 31/7/2020 pending in the Court of Additional Chief Judicial Magistrate, Kasya, Kushinagar.

(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.