YAMEEN Vs. STATE OF U P AND ANR

JUDGEMENT

(1.) Learned counsel for the applicant is permitted to carry out the necessary correction in the memo of the application during the course of the day.

(2.) Heard learned counsel for the applicant, learned A.G.A. and perused the record.

(3.) By means of the present 482 Cr.P.C. application, the prayer sought by the applicant is to quash the further proceeding of case no. 3935 of 2012, arising out of case crime no. 159 of 2012, under Section 147, 341, 353 IPC and Section 7 Crl. Law Amendment Act, P.S. Govind Nagar, District Mathura pending in the court of C.J.M., Mathura and also quash the order of NBW dated 23.09.2017 passed by CJM, Mathura