Karuna Nand Bajpayee, J. - (1.) This criminal misc. application has been preferred by the applicant- Ankit Gupta with the prayer to quash the impugned charge sheet dated 11.8.2017 under Sections 419, 420, 406 I.P.C., P.S.- Civil Lines, District- Allahabad as well as proceedings in Case No. 2314 of 2018, State vs. Ashutosh Ojha and others, and all consequential orders passed therein arising out of Case Crime No. 725 of 2014, under Sections 419, 420, 406 I.P.C., P.S.- Civil Lines, District- Allahabad, pending in the court of C.J.M., Allahabad so far it relates to the applicant.
(2.) Heard applicant's counsel and learned AGA.
(3.) Entire record has been perused.;