PRAMOD KATYAYN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.G.A. for the State.

(2.) The present application under Section 482 Cr.P.C. has been filed for quashing the impugned charge-sheet dated 20.09.2017 submitted in Case No. 4461/2018 arising out of Case Crime No. 0869/2017, under Sections 384, 506 IPC, police station Hapur Nagar, District Hapur as well as summoning order dated 25.07.2018 and entire proceedings of the aforesaid case.

(3.) It has been argued by learned counsel for the applicant that impugned charge-sheet and proceedings are counterblast and no case is made out against the applicant. It was submitted that earlier on the complaint of applicant, one Viresh Rana has lodged an FIR against the complainant of impugned case and some other persons under Section 420 IPC and as a result of the same, complainant has lodged FIR of impugned case by making false and baseless allegations. It was further submitted that all the witnesses examined during investigation, are interested witnesses and there is no evidence against the applicant.