(1.) Heard Shri Sudeep Kumar and Shri Abhishek Singh Pawar, learned counsel for the applicant and Dr. V.K. Singh, learned Government Advocate and Shri Anurag Verma, learned A.G.A.-I, for the State and perused the record.
(2.) This application under Sec. 482 Cr.P.C. has been filed for the following main reliefs :
(3.) The instant application under Sec. 482 Cr.P.C. read with Sec. 528 of Bhartiya Nagrik Suraksha Sahnita, 2023 (in short "BNSS") has been filed by the applicant impeaching the order dtd. 16/3/2023, passed by the Chief Judicial Magistrate, Lucknow (in short "Magistrate"), whereby the Magistrate has rejected the application of the applicant preferred under Sec. 239 Cr.P.C., seeking discharge, and also the order dtd. 6/12/2024, passed by the Additional District and Session Judge, Court No.18, Lucknow (in short "Revisional Court"), whereby the Revisional Court has dismissed the revision filed by the applicant challenging the order dtd. 16/3/2023.