B. N. JOHN Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal has been preferred being aggrieved by the judgment dtd. 22/9/2023 passed by the High Court of Judicature at Allahabad under Sec. 482 of the Code of Criminal Procedure, 1973 ('CrPC' for short) in Application No. 35311 of 2023 by which the appellant's plea for quashing of the chargesheet No.162 of 2015 dtd. 20/6/2015, order dtd. 11/8/2015 taking cognizance and issuing summons, and the entire proceedings in Case No. 9790 of 2015 arising out of Case Crime No. 290 of 2015 under Ss. 353 and 186 of the Indian Penal Code, 1860 ('IPC' for short), P.S. Cantt. District Varanasi, U.P., was rejected.

(3.) It is the plea of the appellant that he is the owner of the premises and was in charge of managing and maintaining the hostel, which was being operated by a Non-Governmental Organization, named Sampoorna Development India. This hostel at the relevant time was used for underprivileged children by providing facilities for their accommodation, education and other needs.