LALIT KARGETI Vs. STATE OF U P

JUDGEMENT

(1.) Shri Hemendra Pratap Singh, learned counsel for the applicant, learned A.G.A. for the State and Shri V.K. Sharma, learned counsel for the opposite party nos. 2 and 3 are present.

(2.) Heard and perused the material on record.

(3.) The applicant Lalit Kargeti, through this application moved under Section 482 Cr.P.C., has invoked the inherent jurisdiction of this Court with a prayer to quash the entire proceedings of Complaint Case No. 3949/05 (Kishan Chandra and another Vs. Lalit Kargeti), under Section 406, 420 I.P.C., P.S. Ramgarh, District Firozabad, pending in the court of A.C.J.M.-I, Firozabad.