AKHILESH UPADHYAY Vs. STATE OF U.P.

JUDGEMENT

(1.) This application U/S 482 Cr.P.C. has been filed seeking quashing of the charge sheet no. 54/14 dated 15.6.2014 and its cognizance order dated 9.2.2016 as well as entire proceeding of Case no. 196 of 2016 (State vs. Arvind Singh and others) arising out of Case Crime no. 1374 of 2013, u/s 143, 504, 506 I.P.C. and 21 Mines and Minerals Act, P.S. Chhawani, District Basti, pending in the court of A.C.J.M. Ist, Basti.

(2.) At the very out-set learned counsel appearing on behalf of the applicant submits that he does not want to press the principal prayers seeking quashing of the charge sheet and the entire proceeding as have been made in the application nor is inclined to press the prayer seeking stay of the summoning order and the proceeding. He is ready to submit to the jurisdiction of the court, seek bail and accept all the conditions which this Court may deem fit to impose upon him. The only prayer made by the learned counsel for the applicant is that the hearing of the bail application may be done on the same day.

(3.) Heard learned AGA and perused the record.