SANDEEP MIGLANI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Rohit Kumar Tripathi, the learned counsel for the petitioner, Sri Neerav Chitravanshi and Sri Kushagra Dixit, the learned counsel for the opposite parties.

(2.) By means of the instant application filed under Sec. 482 Cr.P.C., the petitioner has challenged validity of an order dtd. 27/2/2024 passed by the IX Additional Sessions Judge, Lucknow in Complaint Case No. 277 of 2024 whereby the trial court has taken cognizance of offence under Sec. 53 read with Sec. 3 of the Prohibition of Benami Property Transaction Act, 1988 (hereinafter referred to as 'Benami Act') and he has been summoned to face trial.

(3.) The opposite party no. 1-Union of India has filed a complaint under Sec. 53 of Benami Act through a Deputy Commissioner of Income Tax/Initiating Officer, Benami Prohibition, Benami Unit, Kanpur, after obtaining sanction for prosecution from the Principal Director of Income Tax (Investigation) Kanpur under Sec. 55 of the Benami Act on 29/1/2024.