NIRENDRA NATH BHATTACHARYA Vs. STATE OF U P

JUDGEMENT

(1.) Criminal Misc. Application No. 1509 of 2002 has been filed for quashing of the charge sheet No. 301-A of 2002 dated 19.01.2000, arising out of Case Crime No. 1111 of 1999 and the order dated 16.05.2000, whereby the learned Ist Additional Chief Judicial Magistrate, Unnao has taken cognizance.

(2.) Criminal Revision No. 406 of 1999 has been preferred against the order of framing of charge in Session Trial No. 484 of 1999, State Vs. Naresh Singh.

(3.) At the material time, petitioner Nirendra Nath Bhattarcharya was an employee of Parag Dugdh Avsheetan Kendra, Unnao (hereinafter referred to as the 'Parag Centre') while the accused Naresh Singh was the dairy supervisor at the Parag Centre.