NANKU Vs. STATE OF U.P.

JUDGEMENT

(1.) Ms. Neeta Chandel, Advocate appearing on behalf of opposite party No.2 and filed her Vakalatnama, which is taken on record.

(2.) Heard learned counsel for the applicant and learned A.G.A. for the State.

(3.) This petition under Section 482 Cr.P.C. has been filed to quash the chargesheet No.73 of 2016 as well as summoning order dated 21.07.2016 passed by Additional Session Judge/Special Judge, SC/ST Act Barabanki in S.T. No. 336 of 2016 (State of U.P. vs. Nanku) arising out of Crime No.110 of 2016 under Sections 452, 354, 504, 506 I.P.C. and 3(2)(v) and 3(1)(va) SC/ST Act Police Station Tikait Nagar, District Barabanki.