ANUJ MURARKA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Pranav Tiwari along with Mr. Atharva Dixit, the learned counsel for revisionist, the learned A.G.A. for State, Mr. Amit Saxena, the learned Senior counsel assisted by Mr. Nishant Mehrotra, the learned counsel representing opposite party 2 and Mr. Vinay Saran, the learned Senior counsel assisted by Mr. M.K. Maurya, the learned counsel representing opposite parties 3 to 11.

(2.) Perused the record.

(3.) Challenge in this criminal revision is to the order dtd. 18/10/2022, passed by Chief Judicial Magistrate, Pilibhit, whereby Criminal Misc. Case No. 900 of 2022 (Anuj Murarka Vs. Bharat Swaroop and Others), under Sec. 156 (3) Cr.P.C., Police Station- Sungarhi, District Pilibhit, filed by applicant has been rejected.