BALENDRA Vs. STATE OF U P AND ANOTHER

JUDGEMENT

(1.) Supplementary affidavit on behalf of applicant and counter affidavit on behalf of O.P. No.2 filed today are taken on record.

(2.) Heard Sri Pradeep Kumar Tiwari, learned counsel for the applicant, Sri Ravindra Prakash Srivastava, who has put in appearance on behalf of O.P. No.2, first informant and Sri Shyam Dhar Yadav, learned AGA along with Sri Mayank Awasthi appearing for the State.

(3.) This application has been filed with a prayer to quash the entire proceedings of Case No. 8365 of 2015 (State vs. Balendra), under Sections 363, 366 IPC arising out of Case Crime No. 547 of 2009, Police Station Dhanghata, District Sant Kabir Nagar pending in the court of Chief Judicial Magistrate, Sant Kabir Nagar.