SANTOSH Vs. STATE OF U.P.

JUDGEMENT

(1.) Vakalatnama as well as short counter affidavit filed by Sri Ram Kumar Dubey, Advocate appearing on behalf of opposite party no.2 today in the Court is taken on record.

(2.) Heard learned counsel for the applicants, learned counsel for the opposite party no. 2 as well as learned A.G.A for the State and perused the record.

(3.) The present application under Section 482 Cr.P.C. has been filed for quashing the entire criminal proceeding/ charge sheet dated 01.09.2019 in Special Case no.161 of 2019 as well as case crime no.262 of 2019(State Vs. Nirankar) pending in the court of Additional Sessions Judge, VIIIth, Shahjahanpur under sections 504 , 506 IPC and Section 3(1)Dha of SC/ ST Act , Police Station-Banda, District-Shahjahanpur.