JAFURUDDIN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned AGA for the State.

(2.) The applicants Jafuruddin, Shamsuddin, Shibu and Tabrej, by means of this application under Section 482 CrPC, have prayed for quashing of the impugned judgment and order dated 15.07.2019 passed in Criminal Revision No.203/2018 passed by the Ist Additional Sessions Judge, Hardoi and order dated 20.12.2017 passed by the Judicial Magistrate Court No.2, Hardoi in Complaint Case No.705 of 2016 under Sections 452,323, 504, 379, 324 IPC, Police Station Hariyawan, District Hardoi in Dheeraj Singh v. Zafuruddin and others and entire criminal proceedings of the case may also be quashed.

(3.) It has been contended on behalf of the applicants that prima-facie no offence is made out against the applicants on the basis of the material on record and the allegations made against them are absolutely false and incorrect. Thus, the criminal proceedings against the applicants, are abuse of the process of Court.