- (1.) HEARD learned counsel for the petitioner and the learned AGA.
(2.) THIS petition is being decided at admission stage without issuing notice to respondent no. 2. By means of this petition under section 482 Cr.P.C., the petitioner has prayed for quashing the charge-sheet No. 56/11 dated 16.2.2011 filed at case crime no. 821/10, under sections 279, 338, 304A IPC, P.S. Kotwali Akbarpur, District-Ambedkar Nagar and summoning order dated 13.4.2011 as well as the proceeding of Case No. 1385/2011 (State Vs. Animesh Kumar Ojha) pending in the court of Chief Judicial Magistrate, Ambedkar Nagar.
(3.) BRIEF facts for disposal of this petition are narrated here-in-below.;