BRIJ MOHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Puneet Saxena, the learned counsel for the applicant and Sri Anurag Verma, the learned A.G.A-I for the State.

(2.) By means of the instant applicant filed under Sec. 482 Cr.P.C, the applicant Brij Mohan has challenged the validity of the charge sheet no. 1 of 2023 dtd. 5/6/2023 under Ss. 323, 504, 506 I.P.C. arising out of Case Crime No. 272/2023, Police Station Lalganj, District Raebareli, and the order dtd. 13/12/2023 passed by the Additional Chief Judicial Magistrate, Court No. 4, Raebareli in Case No. 24381 of 2023, taking cognizance of the aforesaid offences.

(3.) The submission of the learned counsel for the applicant is that all the offences are non-cognizable and, therefore, neither an F.I.R could be lodged regarding the offence under Sec. 323, 504, 506 nor could a charge sheet have been submitted nor could the court have taken cognizance of the offence and have summoned the applicant to face the trial of a State Case and only a complaint could have been entertained by the Court in respect of non-cognizable offences.