JUDGEMENT
MOHD.FAIZ ALAM KHAN,J. -
(1.)HeardShri Mohd. Akram Siddiqui, learned counsel for applicants as well as learned Additional Government Advocate for the State and perused the record. The instant application under Sec. 482 Cr.P.C. has been filed by the applicants namely Hatim @ Sami Ullah, Mushtaq, Tinku, Sultan and Adil with the prayer to quash the criminal proceedings in Case No. 1451 of 2019, Crime No. 161/2019, under, Police Station Naka, Lucknow, pending before the ACJM CBI (A.P.), Lucknow.
(2.)Learned counsel for the applicants has made many factual submissions to demonstrate that the FIR was lodged on false and concocted facts just to pressurize and harass the applicants and the Investigating Officer without going deep into the matter in a cursory manner has submitted the charge-sheet, and the Court below has also taken cognizance without considering the matter in right perspective and, therefore, the Charge-sheet, the order of the Magistrate, whereby the cognizance has been taken and process is issued are bad in law and the same be quashed.
(3.)Learned A.G.A. while controverting the arguments of the learned counsel for applicants submits that, the arguments of the learned counsel for applicant is, with regard to the factual aspects of the case which cannot be gone into by this Court, while exercising jurisdiction under Sec. 482 of the Cr.P.C.
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