MOBIN KHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) This application u/s 482 Cr.P.C. has been filed seeking the quashing of charge sheet dated 23.3.2019 and cognizance order dated 12.04.2019 as well as the entire proceedings of Case No.377 of 2019 (State Vs. Mobeen and another) arising out of Case Crime No. 36 of 2019, u/s 307 I.P.C., P.S.- Halia, District- Mirzapur, pending in the Court of II Additional Chief Judicial Magistrate, Mirzapur.

(2.) Heard applicants' counsel and learned AGA.

(3.) Entire record has been perused.