RAJAT SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Complainant, Sudhir Kumar Sharma (Opposite Party No. 2) lodged a FIR dtd. 29/7/2019 against seven named and two unknown persons for committing an offence under Ss. 306, 506 IPC. Investigation was conducted and charge sheet was filed against seven accused persons (applicants) as well as one Chitra alias Bebi.

(2.) Accused, Chitra alias Bebi has filed Application under Sec. 482 No. 316 of 2020 before this Court and the same was allowed by a detailed and reasoned order dtd. 16/7/2021, which was challenged by complainant before Supreme Court in Special Leave to Appeal (Crl.) No. 7796 of 2021, which was disposed of without interfering with order by following observations:

(3.) Sri V.M. Zaidi, learned Senior Advocate appearing for applicants, has vehemently placed reliance on aforesaid judgment that findings therein are completely applicable to applicants that no case was made out against them as well.