MOHAMMAD JAVAD FAROOQUI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, Sri Anurag Verma, learned Additional Government Advocate appearing for respondent no.1 and Sri Vimal Kumar, learned counsel, who files Vakalatnama on behalf of respondents no.2 and 3 in both the petitions, which are taken on record.

(2.) Learned counsels for the contesting parties state that facts of Application U/s 482 Cr.P.C. (now Sec. 528 of Bharatiya Nyaya Sanhita) No.5955 of 2024 and Application U/s 482 Cr.P.C. (now Sec. 528 of Bharatiya Nyaya Sanhita) No.5927 of 2024 are one and the same and that both the matters can be heard and decided together.

(3.) Accordingly, the Court proceeds to hear and decide both the matters together. For convenience, the facts of Application U/s 482 Cr.P.C. No.5955 of 2024 are being taken into consideration.