RAJARAM Vs. STATE OF U P AND ANR

JUDGEMENT

(1.) Heard the learned counsel for the applicant and the learned AGA for the State and also perused the record.

(2.) This application under Section 482 of the Code of Criminal Procedure has been filed to quash the charge-sheet arising out of Crime No. 349 of 2015, under Sections 323, 504, 506 IPC & 3(1) (X) SC/ST Act, relating to Police Station Saadatganj, District Lucknow.

(3.) It has been contended on behalf of the applicant that the FIR has been lodged on false grounds while the applicant has not committed any offence. The police also has submitted charge sheet without there being sufficient evidence against him. It has further been submitted that the applicants are ready to surrender before the Court below and seek bail and the lower court be directed to consider the bail application of the applicants expeditiously.