NARENDRA @ GOLI Vs. STATE OF U.P.

JUDGEMENT

(1.) Since all the aforesaid applications are related to same Crime Number and were heard together, they are being decided by a common judgment and order.

(2.) Heard Shri Pankaj Kumar Shukla, learned counsel appearing for the applicants and Shri A.B.L. Gaur, learned Senior Advocate assisted by Shri Swetashwa Agarwal, learned counsel for the opposite party no. 2 as well as learned AGA for the State.

(3.) These applications u/s 482 Cr.P.C. have been filed by the applicants with the prayer to quash the entire proceedings of Criminal Case No. 3949 of 2014 (State Vs. Narendra and Goli and others) arising out of Case Crime No. 172 of 2013, under Sections 392, 307, 323, 504, 109, 147 IPC, Police Station Kotwali, District Hathras pending in the court of Chief Judicial Magistrate, Hathras. Further prayer has been made to stay the further proceedings of the aforesaid case.