AJAY GARG Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Since these applications arise out of same complaint case, they have been heard together and are being decided by a common order. Application under Sec. 482, Cr. P.C. No. 40122 of 2023 is being treated as a leading case.

(2.) Counter and rejoinder affidavits filed today are taken on record.

(3.) Heard learned counsel for the applicants, learned counsel for the opposite party No. 2 and learned AGA for the State.