OM PRAKASH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Daya Shankar Mishra, learned Senior Counsel assisted by Sri Abhishek Kumar Mishra, learned counsel for applicant and Sri Raj Kumar Kesari learned counsel for opposite party No.2 as well as learned AGA for the State.

(2.) Learned counsel for opposite party No.2 has refused to file any counter affidavit in the instant matter, therefore, present application is being decided on merits with the consent of learned counsel for the parties.

(3.) The applicant has invoked the inherent jurisdiction of this Court under Sec. 482 Cr.P.C. assailing the order dtd. 23/11/2022 passed by Additional District and Sessions Judge, Court No.3, Varanasi in Sessions Trial No. 651 of 2020 arising out of Case Crime No. 300 of 2005, under Ss. 372, 373 I.P.C. and Ss. 3, 4, 5, 6, 9 of Immoral Traffic (Prevention) Act, 1956, Police Station Manduwadih, District Varanasi.