NADEEM AHMAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) Being aggrieved by the order dtd. 14/10/2022 passed by the Allahabad High Court in Application under Sec. 482 No. 18087/2021, the appellant has preferred this appeal.

(3.) By the aforesaid order, the plea of the appellant herein under Sec. 482 of the CrPC seeking quashing of the charge sheet dtd. 15/1/2020 and Summoning Order dtd. 14/11/2020 in Criminal Case No.237/9 of 2020 (State of4 U.P. vs. Nadeem) arising out of Case Crime No.415/2019 registered under Ss. 323, 504, 324, 427, 447 and 506 of the Indian Penal Code, 1860 (IPC), Police Station - Shahganj, District - Jaunpur pending before the Court of learned Judicial Magistrate, Ist Court No.17, Jaunpur, has been dismissed. Hence, this appeal.