PRABHAKAR TIWARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri K.K.Tiwari, Advocate holding brief of Sri Sandeep Kumar Tiwari, learned counsel for the petitioner, Sri Shivanand Mishra, learned counsel for respondent nos.2 to 6 and Sri Hari Pratap Gupta, learned A.G.A. for the State.

(2.) This petition under Article 227 of the Constitution of India has been moved by the petitioner- Prabhakar Tiwari, against the respondent nos. 2 to 6- Satya Prakash Pandey and 4 Others, all sons of Ram Chandr, and the State-respondent no.1, with a prayer to set-aside the order dtd. 12/10/2021 passed by the learned Sub-Divisional Magistrate under Sec. - 146(1) Cr.P.C., as well as the order dtd. 15/11/2022 passed by revisional court, affirming the same.

(3.) As per the submissions of the petitioner:-