SHIVANSHU MUGDAL Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Satish Trivedi, learned Senior Counsel assisted by Sri Ajay Kumar Pandey, learned counsel for the applicant and Sri Karunakar Singh, learned AGA.

(2.) The present application under Sec. 482 Cr.P.C. has been filed with a prayer to quash the impugned order dtd. 5/4/2023 passed by the learned Sessions Judge, Agra in Sessions Trial No.235 of 2022 (State vs. Shivanshu Mudgal and others), arising out of Case Crime No.478 of 2021, under Ss. 147, 148, 149, 302, 307, 506 IPC at Police Station Shahganj, District Agra.

(3.) It is the case of the applicant that a first information report has been lodged on 3/11/2021, under Ss. 147, 148, 149, 302, 307 IPC at Police Station Shahganj, District Agra in Case Crime No.478 of 2021 by the first informant against 11 accused persons pertaining to the alleged occurrence dtd. 2/11/2021.