ARYAN CHAUDHARI Vs. STATE OF U. P.

JUDGEMENT

(1.) Two affidavits, one from the applicant's side and another from the opposite party No.2 is taken on record.

(2.) Heard Shri Manoj Kumar Dubey, learned counsel for the applicant, Shri Sunil Pratap Singh, learned State Law Officer for the State as well as Shri Sanjay Shukla, learned counsel for the opposite party No.2.

(3.) The present application under Sec. 482 Cr.P.C. has been filed for quashing of entire proceedings in Case No. 48 of 2020 (State Vs. Aryan Chaudhary), arising out of charge-sheet dtd. 12/3/2020 filed in Case Crime No.460 of 2019, under Ss. 419, 420, 386, 506, 120-B I.P.C., Police Station- Cantt, District Gorakhpur along with summoning order dtd. 12/3/2020 passed by the Juvenile Justice Board, Gorakhpur, pending before Juvenile Justice Board, Gorakhpur.