HAJI NIHAL AHMAD Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel Sri Sunil Kumar for the applicants, learned A.G.A. on behalf of the State of U.P. and learned counsel Sri R. B. Sahai for the opposite party No. 2.

(2.) In this application under S. 482 of the Code of Criminal Procedure, it is prayed that the entire proceedings in Crime case No. 702 of 1996 - State v. Haji Nihal Ahmad, under Ss. 308/323/504, IPC, Police Station Khurja Nagar, District Bulendshahr pending in the Court of Additional Chief Judicial Magistrate, Khurja, Bulandshahr be quashed/stayed.

(3.) The opposite party No. 2, namely, Mohd. Sualeh lodged an FIR under Ss. 452/323/504, IPC (case crime No. 483/1995) on 9-10-1995 at Police Station Kotwali Khurja Nagar, District Bulandshahr. After investigation of the case, a charge sheet has been submitted under Ss. 308/323/504, IPC.