BALVEER SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Vakalatnama as well as short counter affidavit filed by Sri Kamlesh Singh, 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 proceeding of S.S.T No.37 of 2019 (State Vs. Balveer Singh and others) arising out of case crime no.127 of 2019 under Sections 504, 506, 323 IPC and Section 3(i)(d) of SC/ST Act, Police Station-Aliganj, District-Etah pending in the court of Special Judge, SC/ST Act, Etah as well as charge sheet dated 14.06.2019.