JUDGEMENT
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(1.) Today, Sri Anil Kumar Mishra has filed vakalatnama on behalf of opposite party no. 2 which is taken on record.
(2.) Heard Sri Imran Ullah, learned counsel for the applicant, Sri Anil Kumar Mishra, learned counsel for opposite party no. 2, Sri Gaurav Pratap Singh, learned A.G.A. for the State and perused the record.
(3.) By means of present 482 Cr.P.C. application, the applicant has prayed for quashing of the entire proceedings of case crime no. 263 of 2018 under sections 419, 420, 467, 468, 471, 506, 201, 120-B I.P.C., police station Jahanganj, District Azamgarh.;
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