SATYAPAL SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Short counter affidavit along with Vakalatnama filed by Sri Ajay Kumar Mishra, Advocate, on behalf of opposite party no. 2 which 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 charge-sheet dated 22. 08. 2016 as well as entire proceedings of SST No. 83 of 2019 ( State vs/ Satyapal and others ), arising out of Case Crime No. 311 of 2016, under sections 506 IPC and Section 3 (1) 10 SC/ ST Act , P. S. Adampur, District J. P. Nagar (Amroha), pending before the court of Additional Sessions Judge, J. P. Nagar (Amroha).