CHHOTE LAL SHARMA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Manish Singh, learned counsel for the petitioner and learned A.G.A. for the State.

(2.) This civil misc. petition under Article 227 of the Constitution of India has been filed by the petitioner- Chhote Lal Sharma with a prayer to stay the effect and operation of order dtd. 21/11/2022 passed by learned Chief Judicial Magistrate, Baghpat in Case No.4065 of 2014 "State vs. Chhote Lal Sharma), under Sec. - 307, 302 and 34 I.P.C., Police Station- Kotwali Baghpat, District- Baghpat.

(3.) The relevant facts related to this petition are as below:-