VIVEKANAND DOBRIYAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Siddhartha Sinha, learned Counsel for the applicant as well as Sri S.N. Tilhari, learned Counsel appearing on behalf of the State and perused the record.

(2.) The present application under Sec. 482 of Cr.P.C. has been filed challenging the order dtd. 14/6/2022 issued in exercise of powers under Sec. 82 of the Code of Criminal Procedure (in short "the Cr.P.C."). Although other prayers have been made in the application, however, the Counsel for the applicant confines his submission to the challenge to the order dtd. 14/6/2022 alone.

(3.) The facts in brief are that an FIR No.82 of 2022, under Ss. 120-B, 384, 389, 405, 420, 465, 471, 504 IPC read with Sec. 7/13(1)(b) of the Prevention of Corruption Act, 1988 at Police Station Kaiserbagh, District Lucknow was registered against the applicant. It is also on record that subsequently, Ss. 467 and 468 IPC were added.