FARAHEEM QURESHI Vs. STATE OF U.P

JUDGEMENT

(1.) Compromise affidavit filed on behalf of the applicant is taken on record.

(2.) Heard Sri Amir Khan, learned counsel for the applicant, Sri Saurabh Kumar, holding brief of Sri Hemant Sharma, learned counsel for the opposite party no. 2 and Sri Pankaj Saxena, learned A.G.A. for the State.

(3.) The present 482 Cr.P.C. application has been filed to quash the entire proceedings of charge sheet dtd. 18/2/2019 in Criminal Case No. 620 of 2019 under Sec. 295-A I.P.C., Police Station- Khurja Nagar, District- Bulandshahr, pending in the court of learned Additional Chief Judicial Magistrate, Khurja, Bulandshahr as well as cognizance order dtd. 5/7/2019 passed by learned Additional Chief Judicial Magistrate, Khurja, Bulandshahr.