- (1.) Heard Sri A.K. Bajpai, learned counsel for applicant and learned A.G.A. for State.
(2.) This application under Section 482 Cr.P.C. has been filed praying for quashing of charge sheet No. 2/2005 in Case Crime No. 295 of 2002, under Sections 420 , 465 , 467 , 468 , 471 IPC as well as proceedings initiated in Criminal Case No. 501 of 2005, pending in the Court of chief Judicial Magistrate, Saharanpur.
(3.) It is contended that even if what is stated in charge sheet are taken to be correct no case under Sections 420 , 465 , 467 , 468 , 471 IPC is made out and applicant has been falsely implicated.;