DIVYANSH DUBEY Vs. STATE OF U.P.

JUDGEMENT

(1.) Short counter affidavit along with Vakalatnama filed by Sri Rohit Kumar Singh, Advocate, on behalf of opposite party no. 2 which is taken on record.

(2.) Heard learned counsel for the applicants, learned counsel for the opposite party no. 2, learned AGA for the State and perused the record.

(3.) The present application u/s 482 Cr.P.C . has been filed with the prayer to quash the cognizance order dated 13.09.2017 as well as entire proceedings of Special S.T. No. 182 of 2017 ( State vs. Laxmi Narayan Sharma and others ), arising out of Case Crime No. 0547 of 2017, under sections 147 , 323 , 504 , 506 IPC and Section 3 (1) (Da) SC/ ST Act , P.S. Lanka, District Varanasi, pending before the court of Special Judge (SC/ ST Act ), Varanasi.