RAMESH KUMAR MAURYA Vs. STATE OF U.P

JUDGEMENT

(1.) The case is called out.

(2.) Learned counsel for the applicant Sri Santosh Kumar Kanaujia, Advocate and learned A.G.A. for the State Sri Tilak Raj Singh, Advocate are present in the Court.

(3.) The present application under Sec. 482 Cr.P.C. is filed by the applicant Ramesh Kumar Maurya against private opposite party no.2 namely Ratrani.