RAMJEET @ RAMJEE Vs. STATE OF UP

JUDGEMENT

(1.) Short counter affidavit filed by learned counsel for opposite party no. 2 which is taken on record.

(2.) Heard learned counsel for the applicant, learned counsel for the opposite party no. 2, learned AGA for the State and perused the record.

(3.) The present application u/s 482 Cr. P. C . has been filed with the prayer to quash the charge-sheet dated 13. 03. 2010 as well as entire proceedings of Case No. 3285 of 2010 ( State vs. Ramjeet @ Ramjee ), arising out of Case Crime No. 270 of 2010, under sections 354 , 506 , P. S. Dhanghata, District Sant Kabir Nagar, pending before the court of Civil Judge (Senior Division)/ Additional Chief Judicial Magistrate, Sant Kabir Nagar.