Pankaj Naqvi, J. - (1.) Rejoinder affidavit filed today is taken on record.
(2.) Heard Sri Hemendra Kumar, learned counsel for applicant and the learned A.G.A. for the State.
(3.) This application u/s 482 CrPC is preferred for quashing the Charge Sheet dated 19.5.2014 in Case Crime no. 41 of 2014, under Sections 420, 504, 506 IPC, P.S.- Nagina, District Bijnor, as Case No.1963 of 2014; State vs. Vijay Garg, pending in the Court of A.C.J.M, Nagina, District Bijnor.;