RAM SWAROOP YADAV Vs. STATE OF U P

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned AGA.

(2.) The petitioner has come forward to challenge the charge sheet filed under Sections 393/307/504 IPC against him.

(3.) The evidence on record goes to indicate that, prima facie, the case is existing against the petitioner for proceeding under the sections mentioned in the charge sheet. Apart from it, the defence sought to be raised by the petitioner here before this Court can be looked into at the time of trial and the same cannot be appreciated in a petition under Section 482 Cr.P.C.