ABHISHEK SAXENA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This appeal is directed against the order dtd. 23/10/2019 passed by the High Court of Judicature at Allahabad in Criminal Misc. Application No. 471 of 2018.

(2.) FIR No. 839 of 2016 was registered at Sector 49 Noida, Police Station against the appellant, his parents and relatives on 4/9/2016 alleging commission of offences under Ss. 323, 363, 384, and 406 of the Indian Penal Code. The charge sheet was subsequently filed on 22/8/2017 in respect of commission of offences under Ss. 323, 384 and 406 I.P.C.

(3.) Heard learned Senior Counsel appearing for the appellant and the learned panel counsel for the State of Uttar Pradesh. Though notice was issued and served on the second respondent, she has chosen not to appear and contest the matter.