DEVINDERJEEET SINGH SETHI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri V.P. Srivastava, learned Senior Advocate holding brief for Sri Vikas Chandra Srivastava, Sri Manish Tiwary, learned Senior Advocate assisted by Syed Imran Ibrahim, learned counsel for the opposite party no.2, Sri O.P. Mishra, learned A.G.A. for the State and perused the record.

(2.) This criminal revision has been filed by the revisionist- Devinderjeet Singh Sethi challenging the order dtd. 27/7/2022 passed in Complaint Case No.2322 of 2018 "Rishi Agarwal vs. Devinderjeet and Others", whereby the court of Additional Chief Judicial Magistrate dismissed an application filed under Sec. - 245(2) Cr.P.C. and posted the case for framing of charge under Sec. s- 406, 420, 467, 468, 471 and 120B I.P.C.

(3.) Relevant facts as emerging from record are as below:-