RAJNISH SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) The appellant herein has preferred the instant appeal by special leave, assailing the order dtd. 24/4/2023, passed by the learned Single Judge of the High Court of Judicature at Allahabad [Hereinafter, referred to as 'High Court'] dismissing the petition filed by the appellant, being Application U/S 482 No. 43177 of 2022, for quashment of the proceedings of Criminal Case No. 1246 of 2022 arising out of chargesheet in Case Crime No. 269 of 2022 under Ss. 376, 384, 323, 504, 506 of the Indian Penal Code, 1860 [Hereinafter, being referred to as 'IPC'] at Police Station Bakewar, District Etawah.