VEERPAL SINGH Vs. STATE OF U.P.

JUDGEMENT

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

(2.) Heard learned counsel for the applicant, 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 Special Case No.161 of 2019 (State Vs. Nirankar and others) under Sections 504, 506 IPC and Section 3(1)(dh) of SC/ST Act, Police Station-Banda, District-Shahjahanpur arising out of case crime no.262 of 2019 pending in the court of learned Additional District and Sessions Judge, Court no.8, Shahjahanpur as well as to quash the cognizance order dated 09.09.2019 passed in the aforesaid case.