ANIL MISHRA Vs. STATE OF U.P

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal is arising out of order dtd. 6/4/2023 passed by the High Court of Judicature at Allahabad (the "High Court") in an application under Sec. 482 of the Code of Criminal Procedure, 1973 ("CrPC") bearing number 38114 of 2022, titled 'Jitendra Mishra @ Sanjay and Ors. Vs. State of Uttar Pradesh and Anr.'(the "Impugned Order").

(3.) The facts of the case reveal that the Appellant herein lodged a First Information Report on 7/8/1999 bearing number 966 of 1999 under Sec. (s) 364, 147, 148, 149 and 323 of the Indian Penal Code, 1860 ("IPC") against Respondent Nos. 2 to 4 (the "Accused Persons") alleging inter alia that (i) the Appellant and Respondent No. 5 were beaten-up and accordingly, injured by Accused Persons who were wielding guns, rifles, revolvers and pistols; and (ii) Respondent No. 5 was further abducted by the Accused Persons (the "FIR").