- (1.) Rejoinder affidavit filed by learned counsel for applicant, is taken on record.
(2.) Heard Sri Kamal Kishor Mishra, learned counsel for applicant, Sri Anil Kumar Mishra, learned counsel for opposite party no.2, learned A.G.A. for State and perused the record.
(3.) This application under Section 482 Cr.P.C. has been filed for quashing the entire proceedings of Criminal Case No.2136 of 2018 (State Vs. Dr. Sushil Kumar Gupta), relating to Case Crime No.338 of 2017, under sections 419, 420, 338, 504, 506 and 201 IPC, P.S. Sidharth Nagar, District Sidharth Nagar pending in the Court of C.J.M., Sidharth Nagar as well as for quashing the impugned charge sheet dated 21.3.2018.;