AMARJEET TIWARI Vs. STATE OF U. P.

JUDGEMENT

(1.) This application u/s 482 Cr.P.C. has been filed against the order dtd. 1/11/2022 passed by the Civil Judge (Senior Division) Fast Track Court, Jaunur in Case No. 1384 of 2018 (State Vs. Amarjeet Tiwari), arising out of Case Crime No. 08 of 2015, under Ss. 323, 504, 506, 427, and 452 I.P.C., Police Station-Barsathi, District-Jaunpur, pending in the Court of Civil Judge (Senior Division) Fast Track Court, Jaunur in Case No. 1384 of 2018 (State Vs. Amarjeet Tiwari), whereby the discharge application of the applicants has been rejected.

(2.) Heard Mr. Maheshwari Prasad Pandey, learned counsel for the applicants, learned A.G.A. for the State as well as perused the entire material available on record.

(3.) Brief facts of the present case are that a non-cognizable report has been lodged by opposite party no.2 against the applicants and one other person on 10/11/2014, which has been registered as Case Crime No. 232 of 2014 under Ss. 323, 504 and 427 I.P.C., Police Station- Barsathi, District-Jaunpur. After conducting statutory investigation under Chapter XII Cr.P.C., charge-sheet came to be submitted on 5 thJanuary, 2015 under Ss. 323, 504, 506, 427 and 452 I.P.C. on which the concerned court took cognizance vide order dtd. 24/2/2015 and the case has been numbered as Case No. 1384 of 2018 (State Vs. Amarjeet Tiwari). On 27/3/2018, the applicants have filed discharge application, which has been rejected under the order impugned.