YOGESHWAR SOOD Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Both the Applications U/S 482 Cr.P.C. No. 2229 of 2022 and 4627 of 2022 are connected matters and in both the applications cognizance order dtd. 5/11/2020 as well as entire proceedings of Case No. 1327 of 2020 pending in the Court of ACJM, Court No.1, Mathura arising out of Case Crime No. 648 of 2019, under Sec. 409, 420 IPC, Police Station Kotwali, District Mathura have been challenged, therefore, both the applications are being decided by the common order.

(2.) Learned AGA does not propose to file any counter affidavit. However, pleadings between applicants and opposite party no.2 (informant) have been exchanged.

(3.) Heard Sri Dhirendra Kumar Srivastava and Sri Hari Krishna Singh, learned counsels for the applicants, Sri Amarnath Tripathi, Sri Bhanu Prakash Verma and Sri Shashi Kant Shukla, learned counsels for opposite party no.2 and Dr. S.B.Maurya, learned AGA-I, for the State.