MUKESH KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Sri Akhilesh Kumar Pandey, Advocate has filed his vakalatnama on behalf of opposite party no.2 along with short counter affidavit, which is taken on record.

(2.) This application u/s 482 Cr.P.C. has been filed with the prayer to quash the charge sheet 12/6/2019, the cognizance order dtd. 4/7/2019 passed by the court below as well as the entire proceedings of Criminal Case No.363 of 2019 arising out of Case Crime No. 168 of 2019, under Ss. 420, 467, 468, 471, 406 and 506 IPC, P.S. Mawana, District Meerut pending in the court of Judicial Magistrate, Mawana, Meerut.

(3.) Heard applicants' counsel, learned counsel for opposite party no.2 and learned A.G.A. Perused the record.