AJEET SHUKLA Vs. STATE OF U. P.

JUDGEMENT

(1.) By way of this application under Sec. 482 CrPC, the applicants have prayed for quashing of the order dtd. 19/8/2017 passed by the learned Sessions Judge, Court No. 5, Pratapgarh in Criminal Revision No.192 of 2016 (Visharjan Singh Yadav and others Vs. State of U.P. and others).

(2.) On the date of incident i.e. 21/5/2014 all the applicants were posted in the District Police Pratapgarh. Applicant no. 1 was posted as Sub-Inspector at Police Station Kotwali Nagar, District Pratapgarh, applicant no. 2 was posted as Chowki In-charge at Police Station Kotwali City, applicant no. 3 was posted as Additional Superintendent of Police, District Pratapgarh, while applicant no. 4 was posted as Circle Officer, City, District Pratapgarh.

(3.) District Court, Pratapgarh comes within the jurisdiction of Police Station Kotwali Nagar, District Pratapgarh.