ANIRUDDH SINGH Vs. STATE OF U.P

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned Additional Government Advocate for the State and perused the material available on record.

(2.) The present application under Section 482 Cr.P.C. has been filed with relief to quash the chargesheet no. 06 of 2016 dated 29.02.2016 arising out of Case Crime No. 07 of 2016, under Sections 147 / 452 / 436 / 323 / 504 / 506 / 427 IPC and Section 3(2)(V) of SC/ ST Act , Police Station Bhadokhar, District Raebareli, cognizance order dated 03.08.2016, NBW issued on 12.07.2019 as well as entire proceedings in pursuance thereof.

(3.) Admittedly, there are two First Information Reports vice versa with regard to the same day incident between the applicants and opposite party no. 2, therefore, the question does not arise regarding impossibility or improbability or the incident whereupon the First Information Reports have been lodged.