- (1.) Heard learned counsel for the petitioner and learned Additional Government Advocate for the State as well as perused the documents available on record.
(2.) This petition under Section 482 of the Code of Criminal Procedure (hereinafter referred to as the 'Code') has been filed by the petitioner with the following prayers: "The humble petitioner respectfully prayed that this Hon'ble Court may kindly be pleased that the charge-sheet case no. 9558/2010 crime no. 852/2008, under Sections 420, 406, 120-B IPC, P.S. Gomti Nagar, District Lucknow, may kindly be quashed by this Hon'ble Court."
(3.) The submission of learned counsel for the petitioner is that neither the petitioner was named in the First Information Report nor the Investigating Officer has collected any evidence that the petitioner has played any role in withdrawal of the so called amount from the account of the complainant. The Investigating Officer has charge-sheeted the petitioner only on the ground that one of the co-accused had named the petitioner too. In this way there is no evidence against the petitioner.;