MOHAMMAD YAHYA FAROOQUI Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary affidavit, filed today, is taken on record.

(2.) Heard learned counsel for the applicant; learned A.G.A. for the State and perused the record.

(3.) The present 482 Cr.P.C. application has been filed to set aside the order dtd. 21/8/2023 passed by the Court of Sessions Judge, Allahabad in Crl. Revision No.458 of 2023 (Mohd. Yahiya Farukhi Vs. State of U.P. and others) and the order dtd. 27/6/2023 passed by the Additional Civil Judge (Junior Division)-VII, Allahabad in Complaint Case No.41 of 2018, under Sec. 138 Negotiable Instruments Act, 1881, P.S. Nawabganj, District Allahabad.