BHUPENDRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Sri Sanjay Kr. Srivastava, Advocate, has filed his vakalatnama and a counter affidavit on behalf of opposite party no. 2, is taken on record.

(2.) Heard learned counsel for the applicants, 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 proceeding of Special Case No. 123 of 2019 arising out of Case Crime No. 212 of 2019, u/s 323, 506 IPC and Section 3(1)Dha of SC/ST Act, P.S. Mansoorpur, District Muzaffar Nagar as well as charge sheet dated 12.08.2019 and its conginzance order dated 06.09.2019, pending before the court of learned Special Judge SC/ST Act/Addl. District Judge, Court No. 2, Muzaffar Nagar.