IDRISH Vs. STATE OF U.P.

JUDGEMENT

(1.) Learned counsel for the applicants is permitted to implead Dinesh Kumar as opposite party no.3 in the array of the parties during the course of the day.

(2.) Heard learned counsel for the applicants, Sri Mahesh Kumar Shukla, learned counsel for the opposite party nos. 2 and 3 and learned A.G.A. for the State.

(3.) The present 482 Crimial P.C. application has been filed to quash the charge sheet dated 19.08.2017 as well as the entire proceedings of Special Trial No. 300 of 2017 in pursuance to Case Crime No. 151 of 2017 arising out o N.C.R. No. 163 of 2016, under Sections- 323, 504 I.P.C. read with Sec. 3(1) (r)/3(1) (s) of SC/ST Act, Police Station-Chakiya, District Chandauli, pending in the court of Special Judge (SC/ST Act), Chandauli on the basis of compromise dated 102018.