SANJEEV RAWAT Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Ms. Shreya Gupta, learned counsel for the applicants, learned AGA for the State and Sri Rahul Kumar Sharma, learned counsel for the opposite party no.2.

(2.) Pleadings have been exchanged between the parties and with the consent of parties, application is being decided at the admission stage itself.

(3.) Present application has been filed for quashing the impugned orders dtd. 23/11/2022 and 22/2/2023 passed by Chief Judicial Magistrate, Hathras in Case No. 714 of 2021 (State vs. Ashok Rawat and Another), arising out of Case Crime No. 358 of 2020, under Ss. 389, 386, 452, 504, 506 and 507 IPC, Police Station- Kotwali, District- Hathras.