RAM SURAT VERMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Akash Dikshit, learned counsel for the petitioner, Sri Aniruddh Kumar Singh, learned AGA-I for the State and Sri Ajmal Khan, learned counsel for opposite party no.2.

(2.) By means of this petition filed under Sec. 482 Cr.P.C., the petitioner has prayed for quashing the impugned order dtd. 24/12/2019 (Annexure No.1) passed by the learned Civil Judge (S.D.)/ A.C.J.M., Ambedkar Nagar rejecting the discharge application moved in Complaint Case No.5661 of 2018, under Sec. 420 IPC, Police Station Ahirauli, District Ambedkar Nagar and the order dtd. 25/10/2021 passed by the revisional court i.e. Sessions Judge, Ambedkar Nagar dismissing the revision of the petitioner.

(3.) On the request of learned counsel for the parties, the present matter is being decided finally at the admission stage.