JAYPAL Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Rajak Kumar Shukla, learned counsel for the applicants and Mr. K.P. Pathak, learned AGA for the State.

(2.) This application under Sec. 482 Cr.P.C. has been filed with the prayer to quash the impugned orders dtd. 15/3/2023, 16/2/2023, 16/1/2023, 14/10/2022, 5/9/2022, 25/8/2022, 15/7/2022, 9/6/2022 passed by learned Chief Judicial Magistrate, Firozabad in Criminal Case No.2685 of 2019 (State vs. Jaypal Singh and others), arising out of Case Crime No.528 of 2017, under Ss. 302, 120B IPC, Police Station-Shikohabad, District-Firozabad, pending before the Court of Chief Judicial Magistrate, Firozabad.

(3.) The factual matrix of the case is that:-