LAWS(ALL)-2023-4-14

ANKIT SAXENA Vs. STATE OF U.P.

Decided On April 03, 2023
Ankit Saxena Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Sri Anurag Singh, Advocate has put in appearance on behalf of opposite party No.2 by filing his vakalatnama in Court today, which is taken on record.

(2.) Heard Sri Santosh Srivastava, Advocate holding brief of Sri Manish Bajpai, learned counsel for the applicants, Sri Rajesh Verma, learned A.G.A. for the State, Sri Anurag Singh, learned counsel for opposite party No.2 and perused the material available on record.

(3.) The instant application under Sec. 482 Cr.P.C. has been filed by the applicants for quashing the impugned charge sheet dtd. 15/1/2019 as well as impugned order dtd. 31/10/2019 passed by the learned Additional Chief Judicial Magistrate, Court No.28, Lucknow in Case No.95003 of 2019.