LAKHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.G.A. for the State.

(2.) This application u/s 482 Cr.P.C. has been filed with the prayer to quash the entire proceedings, including summoning order dtd. 16/2/2024, of Criminal Case No. 1072 of 2023 (Afsana Begum Vs. Lakhan @ Lakhan Verma), under Ss. 354, 323, 504, 427 IPC, P.S.- Jamaniya, District- Ghazipur, pending in the court of Additional Chief Judicial Magistrate, Ghazipur.

(3.) After arguing at some length, learned counsel counsel for the applicant submitted that he is not pressing the prayer for quashing of proceedings and that applicant may be permitted to move an application for discharge through counsel before the trial Court concerned and till then protection may be granted to the applicant.