AWDHESH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned A.G.A. for the State.

(2.) The present application under Sec. 482 Cr.P.C. has been filed for quashing of the impugned charge sheet dtd. 19/6/2021 as well as cognizance order dtd. 2/2/2022 in Criminal Case No. 1477 of 2022 (State Vs. Awadhesh and others) arising out of Case Crime No. 193 of 2021, under Ss. 452, 352, 323, 506, 34 I.P.C. Police Station- Akabarpur, District- Rama Bai Nagar, pending in the Court of learned Chief Judicial Magistrate, Kanpur Dehat with a further prayer to stay the proceedings of the aforesaid case.

(3.) At the very outset, counsel for the applicants states that the applicants will surrender before the court below and apply for bail.