JAGDISH PRASAD PANDEY Vs. STATE OF U.P

JUDGEMENT

(1.) The case is called out.

(2.) Learned counsel for the applicant Sri Raghvendra Kumar Singh-II, Advocate and learned A.G.A. for the State are present in the Court. The present application under Section 482 Cr.P.C. is moved to quash the order dated 28.10.2020 passed by learned Additional Chief Judicial Magistrate, Unnao in Case No.1450/2017 (State Vs. Jagdish Prasad and others), Case Crime No.629 of 1995, under Sections 384, 409, 420 of I.P.C., registered at Police Station Bangarmau, District Unnao and the entire proceedings in pursuance there of.

(3.) Learned counsel for the applicant submits the prosecution case as emerging out from the F.I.R. lodged on 20.11.1995 is that the applicant constituted an association of Parents-Teachers and illegally collected the money from the students against the guidelines of the department and he was also selling private forms of board examination in the market in an unlawful manner.