RAN VIJAY SINGH Vs. STATE OF U P

JUDGEMENT

(1.) By means of this application, under Section 482 Cr.P.C., applicant sought quashing the Charge-sheet No.39 of 2010, dated 06.10.2010, against applicant, under Section 174-A IPC, arising out of Case Crime No. 444 of 2010 in Case No. 68 of 2010 (State v. Ran Vijay Singh), pending in the Court of Chief Judicial Magistrate, Ambedkar Nagar.

(2.) Brief facts giving rise to the present application are that accused-applicant was wanted in Case Crime No. 336 of 2010, under Sections 147, 148, 149 and 302 IPC, under Section 7 Criminal Law Amendment and 27-A Arms Act, PS Mahrua, District Ambedkar Nagar.

(3.) Due to his non-appearance, a process under Section 82 Cr.P.C. was issued against him by the Magistrate concerned but he did not appear in the Court despite process under section 82 Cr.P.C. A case Crime No. 444 of 2010, under Section 174-A IPC was registered against him, which came to be investigated and Charge Sheet No. 39 of 2010 dated 6.10.2010 was filed by the Investigating Officer against accused-appellant. Feeling aggrieved with the FIR.and Charge-sheet, accused-applicant filed the present application under Section 482 Cr.P.C., invoking jurisdiction of this Court.