ANANT MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for petitioner, learned A.G.A. for the State and perused the material available on record.

(2.) By means of this petition under Sec. 482 Cr.P.C. the petitioner has sought following reliefs: -

(3.) Brief facts giving rise to the present petition are that opposite party no. 2 -Matadeen lodged an FIR on 8/10/2016 against the unknown persons bearing Case Crime No. 372 of 2016 under Sec. 364 IPC, Police Station Lambhuwa, District Sultanpur with the allegation that some unknown accused abducted his brother Sikander. During investigation, the name of five persons, namely, Jitendra Pandey alias Chintu, Jitenra Pathak, Dharam Raj Nishad, Anand Deep Dubey alias Ashu Deubey and Anan Mishra (present applicant) came into light. Thereafter the police submitted charge sheet against Jitendra Pandey, Jitendra Pathak and Dharam Raj Nishad and they were arrested. The trial against three persons were commenced before the learned Additional District Judge Court No. 3 Sultanpur vide Sessions Trial No. 111 of 2017 in which statement of PW-1 complainant Matadeen was recorded on 6/3/2018.