ZUNAID Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) The two appeals arise out of the orders passed by the High Court of Judicature at Allahabad in the Application No.14899/2022 filed by the respondents-accused under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, Cr.P.C.). These two appeals have been filed by the appellant-complainant challenging the order dtd. 21/7/2022 by which the High Court had granted the prayer made by the respondents-accused to amend the application filed under Sec. 482 Cr.P.C. and challenging the order dtd. 22/7/2022 by which the High Court has set aside the orders dtd. 15/11/2018 and dtd. 11/1/2022 passed by the Chief Judicial Magistrate (for short, CJM) in Misc. Case No.06/11/2018 arising out of Case Crime No.907/2017. The High Court vide the impugned order further directed the concerned Magistrate to pass a fresh order on the Protest Petition filed by the appellant-complainant in the light of observations made by it in the impugned order.