Rajesh Dayal Khare, J. - (1.) HEARD learned Counsel for the applicant and learned A.G.A. for the State Respondent.
(2.) THE present Cr.P.C. application has been filed for quashing of the charge -sheet filed in Case Crime No. 4445/2008, under Sections , , I.P.C. and also for quashing of the second charge -sheet in Case Crime No. 143/2007, under Sections , I.P.C. pending before the Additional Chief Judicial Magistrate Ist, Pilibhit. It is contended by learned Counsel for the applicant that for the same incident two charge -sheets have been filed against the applicant which is bad in law.
(3.) LEARNED Counsel for the applicant has a remedy open to him by filing an application as per the provisions of the Criminal Procedure Code for redressal of his grievances.;