SARVESH KUMAR TIWARI Vs. STATE OF U.P.

JUDGEMENT

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

(2.) This petition has been filed with the following main prayer:-

(3.) It has been submitted by learned counsel for the petitioner that earlier a Criminal Misc. Case No. 15 of 2016 under Sec. 482 Cr.P.C. (Sarvesh Kumar Tiware vs. State of U.P. and Others) was filed by the petitioner challenging the charge sheet in which this Court had been pleased to stay the proceedings in the Sessions Trial no. 186 of 2011 (State Vs. Sarvesh Kumar Tiware) by its order dated 17.08.2021, which is still operative and inforce. During the pendency of the petition and the interim order therein, the trial court had issued non-bailable warrants against the petitioner on 16.09.2021 giving rise to afresh cause of action to file the present petition under Sec. 482 Cr.P.C.