- (1.) Heard Sri W.H.Khan, Senior Advocate, assisted by Sri R.P.Tiwari, learned counsel for applicant, learned A.G.A. for opposite party 1 and Sri P.K.Rao, Advocate, for opposite party 2.
(2.) This is an application under Section 482 of Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") filed by Prof. Ramesh Chandra with the prayer that charge sheet dated 11.8.2005 submitted in Case Crime No.C-26 of 2004 under Sections 295, 298, 203, 504 IPC, arising from Case No.8791 of 2005 registered at Police Post Bundelkhand Vishwavidyalaya, Police Station (hereinafter referred to as "P.S.") Nawabad, District Jhansi be quashed.
(3.) Facts in brief giving rise to present application are that opposite party 2 (hereinafter referred to as "O.P.-2") Arvind Kumar Soni, (hereinafter referred to as "Complainant/Informant") filed an application under Section 156(3) Cr.P.C. before Chief Judicial Magistrate, Jhansi (hereinafter referred to as "C.J.M.") to direct Police to register report against applicant Ramesh Chandra, Smt. Kalpana Mathur, V.K.Sinha, R.K.Saxena, Ms. Aparnaraj, Priyanka and three others under Sections 295, 298, 120B, 504 IPC. O.P.-2 i.e. Complainant/Informant claimed himself to be District Coordinator of Bundelkhand Insaaf Sena. Allegations in complaint read as under : ...[VERNACULAR TEXT OMITTED]... ;