TULSI RAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sachida Nand Tripathi, learned counsel for the revisionist and Sri Awadhesh Kumar Yadav, learned counsel for the opposite party nos. 2 and 3.

(2.) By means of this instant criminal revision instituted u/s 397/401 Cr.P.C., the revisionist has assailed the impugned judgement and order dtd. 2/8/2022 passed by Civil Judge (Junior Division)/ Judicial Magistrate, Basi, Siddharth Nagar in Complaint Case No. 258 of 2005 u/s 245 Cr.P.C. (Tulsi Ram Vs. Indramati and others).

(3.) By the impugned judgement and order, the trial court has allowed the discharge application filed by the accused u/s 245 Cr.P.C.