JUDGEMENT
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(1.) Affidavits sworn on behalf of injured Sumit Giri and first informant Smt. Meera Devi filed on behalf of opposite party no.2 are taken on record. Shri Mahesh Kumar Dubey, Advocate has filed his Vakalatnama in the Court today on behalf of opposite party no.2 which is also taken on record.
(2.) This application u/s 482 Cr.P.C. has been filed with the prayer to quash the charge sheet dated 30.03.2019 and cognizance order dated 31.07.2019 as well as entire proceedings of Criminal Case No.1364 of 2019 (State Vs. Kirat Singh and Others), arising out of Case Crime No.51 of 2019, under Sections 452, 323, 427 and 325 I.P.C., P.S. Jawn, District Aligarh, pending in the court of Additional Chief Judicial Magistrate, Court No.6, Aligarh.
(3.) Heard applicants' counsel, learned counsel for opposite party no.2 and learned A.G.A. Perused the record.;
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