DHARAMVEER SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Ms. Antima Rajbhar, Learned Advocate, holding the brief of Shri Hari Prakash Tiwari, Learned counsel for the applicants, Shri Ravinath Tiwari, Learned counsel for the opposite party No.2 appointed by the High Court Legal Services Committee and Shri Shashi Dhar Pandey, Learned A.G.A. for the State.

(2.) By means of the instant application preferred under Sec. 482 Cr.P.C. the applicant is challenging the entire proceedings of impugned charge sheet dtd. 19/12/2016 of Case No.6368 of 2017 (State Vs. Dharmveer Singh and Ors.), under Ss. 420, 467, 468, 471, 323, 504 & 506 I.P.C. arising out of Case Crime No.1619 of 2016, Police Station- Sector 20 Noida, District- Gautam Budh Nagar as well as the cognizance order dtd. 10/3/2017.

(3.) The relevant facts for the determination of the present case are as under:-