Vikas Kunvar Srivastav, J. - (1.) The application in hand is moved under section 482 of Criminal procedure code,1973 by learned counsel on behalf of applicant-accused involved in case crime no.1147 registered under Sections 147, 149, 341, 332, 352, 336, 506 of IPC and Section 7 of Criminal Law Amendment Act in Police Station Gazipur, District Lucknow. The applicant seeks following reliefs- "To quash/set aside the chargesheet submitted by police after investigation and the order dated 22.07.2011 summoning the accused in the case."
(2.) Heard the learned counsel for the applicant and the Learned AGA appearing on behalf of the state opposite parties. Perused the materials available on record.
(3.) Learned counsel has moved this application with grounds for the relief of quashing the chargesheet no.125 of 20111, submitted by police after investigation of case crime no.1147 of 2008 under Sections 147, 149, 341, 332, 352, 336, 506 of IPC and Section 7 of Criminal Law Amendment Act. The grounds as pleased are:- "First information report was lodged by the Station Officer of Police Station Gazipur, District Lucknow dated 01.10.2008 reporting the incident that an Ex-MLA, 'Rajendra Singh Yadav' alongwith corporator, 'Smt. Malti Singh' and companions, more than two hundred in number, blocked the national highway near Surendra Nagar turning and thus obstructed the traffic. They were raising slogans using inflammatory and filthy words against government and the administration, they were delivering inflammatory speeches. When they were requested to remove the blockade from the road for the sake of public convenience, irritated thereby they jointly assaulted and made the police party, threatened and began to pelt the bricks and stones.";