MUKEEM @ MUKEEM SHEIKH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Vinay Kumar Tiwari, learned counsel for the applicant and Sri Nirmal Kumar Pandey, learned AGA for the State of U.P. as well as perused the record.

(2.) By means of this application under Sec. 482 Cr.P.C. read with Sec. 528 Bharatiya Nagrik Suraksha Sanhita (in short "BNSS"), the applicant has assailed the order dtd. 5/3/2024 passed in Sessions Trial No. 245 of 2021 (State vs. Shahrukh Khan and others) arising out of Case Crime No. 80 of 2020, under Ss. 323, 323, 504, 304, 316 IPC, Police Station- Paraspur, District- Gonda.

(3.) Facts, in brief, of the present case are to the effect that on 18/4/2021, an N.C.R. No. 106 of 2020, under Ss. 323 and 504 was lodged at Police Station- Paraspur, District- Gonda and later on, this N.C.R. was converted into FIR/Case Crime No. 80 of 2020, under Ss. - 323, 325, 504 IPC.