SHAILESH MANI TRIPATHI Vs. STATE OF U.P.

JUDGEMENT

(1.) This application under Section 482 Cr.P.C. has been filed by the applicants with a prayer to quash the charge sheet no. 194 of 2004 dated 7.9.2004 arising out of case crime no. 377 of 2004 under Section 379, 411 I.P.C. pending in the Court of Additional Chief Judicial Magistrate 14th, Gorakhpur and to quash the entire proceedings of the Criminal Appeal No. 1303 of 2004.

(2.) I have heard the learned counsel for the applicants and learned A.G.A.

(3.) The facts of the case is that the case against the applicant was filed by Pradeep Pandey under Section 379, 411 I.P.C.