Hon'ble Rajesh Dayal Khare, J. - (1.) HEARD Learned Counsel for the applicant and learned AGA for the State -respondent. The present application under section 482 Cr.P.C. has been filed for quashing of charge sheet dated 02.06.2011 filed in Case Crime No. 347, 348 of 2011, under Sections 25 Arms Act and 60 Excise Act, PS Soron, district Kanshi Ram Nagar pending before the Additional Chief Judicial Magistrate, Kanshi Ram Nagar and also for quashing the cognizance taking order dated 19.07.2011.
(2.) IT is contended by the Learned Counsel for the applicant that mother of applicant had filed a complaint against Desh Raj Singh, who is Sub -Inspector and as a counter blast, the police has falsely apprehended the applicant at the time when the applicant had gone with his wife for the examination, in which his wife was appearing. It is further contended by the Learned Counsel for the applicant that the applicant made a complaint to the Secretary of Uttar Pradesh SC/ST, Commission, Lucknow, pursuant to which inquiry was made and report was submitted on 01.09.2011, in which it was reported that the applicant was falsely implicated and was sent to jail, copy of which has been filed as annexure -6 to the accompanying affidavit.
(3.) IT is, thus, contended by the Learned Counsel for the applicant that criminal prosecution of the applicant is bad in law.;