VISHAL NOBLE SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The present appeals arise out of the common order dtd. 24/1/2023 passed by the Allahabad High Court dismissing the applications preferred by the Accused-Appellants under Sec. 482 bearing Nos.33816/2022 and 33242/2022.

(3.) Briefly stated, the facts of the case are that Complainant-Respondent No.2 registered a First Information Report (for short, 'FIR') bearing No. 476/2017, under Ss. 406, 419, 420, 467, 468, 471 and 120B of the Indian Penal Code, 1860 (for short, "IPC"). The allegations in the FIR can be crystallized as under: