SURESH NISHAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Shri Shiv Nath Singh Yadav, Advocate has filed his Vakalatnama in the Court today on behalf of opposite party no.2 which is taken on record.

(2.) This application u/s 482 Cr.P.C. has been filed with the prayer to quash the charge-sheet dated 16.12.2018 and cognizance order dated 22.04.2019 with regard to Criminal Case No.390 of 2019 (State Vs. Suresh Nishad and others) arising out of Case Crime No.0068 of 2017 and the entire proceedings arising out of them which are pending in the lower court u/s 147, 148, 323, 504, 506 I.P.C., P.S.- Ghoorpur, District- Allahabad.

(3.) Heard applicants' counsel, learned counsel for opposite party no.2 and learned A.G.A. Perused the record.