RAM KISHORE Vs. STATE OF U.P.

JUDGEMENT

(1.) Sri Vikrant Rana, learned Advocate has filed Vakalatnama on behalf of opposite party no. 2, which is taken on record.

(2.) Heard Sri Manish Tiwari, learned Senior Advocate assisted by Sri Tarun Agrawal, learned counsel for the applicant and Sri Vikrant Rana, learned counsel for opposite party no. 2.

(3.) This application under Section 482 Cr.P.C. has been filed seeking quashing of the entire proceedings of Case No. 3901/IX/2018 State of U.P. v. Shyam Sundar Yadav and others, pending in the court of ACJM, Court No. 2, Meerut, arising out of Case Crime No. 340/17, under Sections 420, 406, 504, 506 and 323 I.P.C., at Police Station- Pallavpuram, District- Meerut, as well as the impugned charge sheet dated 24.05.2018 and the impugned summoning order dated 03.07.2018 as well as the order dated 26.02.2019 passed by the ACJM, Court No. 2, Meerut issuing non bailable warrant against the applicant, and also a prayer is made to stay the proceeding of the case till the disposal of this application.