SUSHIL KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Shailesh Kumar Tripathi, learned counsel for the revisionists as well as learned A.G.A. and perused the records of the instant revision.

(2.) After hearing learned counsel for the revisionists and learned A.G.A. for the State, the Court is proposing to decide the revision at the admission stage itself.

(3.) Aggrieved and dissatisfied by the order of learned Additional Sessions Judge, Court no.5, Varanasi, whereby the learned Judge has decided/rejected paper No.31'Kha' seeking DISCHARGE under sec. 227 of Cr.P.C. from the allegations under sec. 498A, 306, 379, 323, 494, 504, 506 IPC, Police Station-Maduadeeh, District-Varanasi vide its order dtd. 28/2/2022 on behalf of all the seven charge sheeted accused persons, now revisionists, the present revision has been preferred.