VARUN THAKUR Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Deepak Rana, learned counsel for the applicant and Sri L.D. Rajbhar, learned A.G.A. for the State of U.P.

(2.) By way of instant application under Section 482 of Code of Criminal Procedure (in short 'Cr.P.C.'), prayer has been made to quash the impugned charge sheet dated 15.04.2017, cognizance order dated 05.05.2017 as well as the entire proceeding against the applicant arising out of Case Crime No. 817 of 2016 (State of U.P. v. Varun Thakur) under Sections 354B, 323, 504, 506 IPC, Police Station - Noida Sec-20, District - Gautam Buddha Nagar pending in the court of Chief Judicial Magistrate, Gautam Buddha Nagar.

(3.) To dispose of this matter, brief narration of facts is necessary, which is as follows.