NITIN KUMAR JAIN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned A.G.A. for the State and perused the record.

(2.) The instant petition under Article 227 of the Constitution of India has filed seeking the following relief:

(3.) It has been submitted by learned counsel for the petitioner that the petitioner lodged a complaint bearing Complaint Case No. 5385 of 2022 against the respondent-accused which was dismissed by the Additional Chief Judicial Magistrate, Court No. 01, Agra vide order dtd. 8/12/2023 under Sec. 203, Cr. P.C.