- (1.) Heard Sri Nazrul Islam Jafri, learned counsel for the applicants as well as learned AGA for the State and Sri S. Rashid, learned counsel for the opposite party no. 2 and perused the record.
(2.) The present application under Section 482 Cr.P.C. has been filed for quashing the order dated 30.7.2016 passed by the Additional Chief Judicial Magistrate, Court No. 12, Azamgarh whereby learned Court below has taken cognizance against the applicants. It is further prayed for quashing the entire proceedings of Criminal Case No. 252 of 2016 (State vs. Susheel), arising out of Case Crime No. 329 of 2014 under Sections 406, 419, 506, 467, 468, 471 IPC, P.S. Kotwali Jiyanpur, District Azamgarh.
(3.) A first information report dated 23.12.2014 was lodged by the opposite party no. 2-Amzad Khan against the applicants herein, which was registered as Case Crime No. 329 of 2014, under Sections 406, 419, 420, 506 IPC. After investigation, the Investigating Officer filed charge-sheet under Section 406 IPC only against the applicant no. 1-Susheel Rai herein and the other co-accused named in the first information report were exonerated.;