PRASHANT SAXENA Vs. STATE OF U. P.

JUDGEMENT

(1.) The instant application under Sec. 482 Cr.P.C. is connected with Criminal Misc.Bail Application No. 19065 of 2023 vide order dtd. 22/5/2023 passed by this Court in the above noted Criminal Misc. Bail Application.

(2.) From the order dtd. 22/5/2023 passed in Criminal Misc.Bail Application No. 19065 of 2023 it reflects that this Court directed the office to place the above noted Criminal Misc.Bail Application along with the instant application before Hon'ble the Chief Justice for nomination so as both the matters may be heard together.

(3.) In view of the orders dtd. 22/5/2023 and 26/7/2023 passed by this Court in Criminal Misc.Bail Application No.19065 of 2023 both the matters including the instant application were placed before Hon'ble the Chief Justice for nomination and vide order dtd. 2/8/2023 both the matters were nominated to this Bench and, therefore, the instant application and Criminal Misc.Bail Application No. 19065 of 2023 were heard together and separate order has been passed in Criminal Misc.Bail Application No. 19065 of 2023.