IMRAN KHAN Vs. STATE OF U. P.

JUDGEMENT

(1.) This application under Sec. 482 Cr.P.C. has been filed against the impugned order dtd. 8/4/2022 passed by the Additional Chief Judicial Magistrate, Court No. 2, Budaun passed in Misc. Case No. 1664 of 2020, Imran vs. Ahtesham Miyan, under Sec. 340 Cr.P.C., Police Station Kotwali, District Budaun.

(2.) By the impugned order, the Trial Court rejected the applicant's application under Sec. 340 Cr.P.C.

(3.) The applicant had filed an application under Sec. 340 Cr.P.C. read with Sec. 195 Cr.P.C. relating to Criminal Case No. 10063 of 2016, State vs. Imran and others, arising out of Case Crime No. 592 of 2016, under Ss. 498-A, 323, 504 I.P.C. and Sec. D.P. Act, Police Station Kotwali, District Budaun.