MANJU RANI CHAUHAN,J. - (1.) Second Supplementary affidavit filed on behalf of the applicant as well as the counter affidavit filed on behalf of opposite party no.2 in Court today are taken on record.
(2.) This application u/s 482 Cr.P.C. has been filed to quash the charge sheet dated 24th September, 2019, summoning order dated 22nd February, 2019 as well as the entire proceedings of Case No. 1684 of 2019 arising out of Case Crime No. 0221 of 2018, under Sections 420, 406, 352 and 506 I.P.C., Police Station-Kotwali, District-Bareilly pending in the Court of Chief Judicial Magistrate, Bareilly.
(3.) Heard Mr. Amit Saxena, learned Senior Advocate assisted by Mr. Anand Kumar Singh, learned counsel for the applicant, Mr. Saumitra Dwivedi, learned counsel for opposite party no.2 and Mr. Amit Singh Chauhan, learned A.G.A. for the State. Entire record has been perused. ;