- (1.) Heard learned counsel for the applicant, opposite party no. 2, learned AGA and perused the materials on record.
(2.) By means of the instant application, the applicant is praying to quash the charge sheet and the entire proceedings drawn thereon of Criminal Case No. 976/IX of 2001 (Crime No. 750 of 1996; State v Vinod Chandra & others) u/s 147, 149, 328, 201 and 120-B IPC, P.S. Kotwali, District Mathura pending in the court of the learned IV-Additional Chief Judicial Magistrate, Mathura.
(3.) For the purposes of this application brief facts may be stated thus: that one Sanjay Purohit S/o Ram Avtar Purohit was working as Commission Agent in the firm named; Automatic Crystal Silver, run under the proprietorship of one Vinod Chandra Sharma prior to the occurrence. He was found unconscious on 08.01.1996 in Train No. 118 at Mathura Cantt Station and was deboarded from the said train with the assistance of the Railway Guard of the concerned Train and the local GRP and given in the supardagi of the GRP, Mathura Cantt for sending him to the Hospital for treatment but Sanjay Purohit succumbed to the suspected poisoning in the Hospital on 08.01.1996 midnight. The father of the deceased is alleged to be at Kanpur at the time of the incident.;