LAWS(ALL)-2025-1-130

VIKAS Vs. STATE OF U. P.

Decided On January 24, 2025
VIKAS Appellant
V/S
STATE OF U. P. Respondents

JUDGEMENT

(1.) Heard Mr. Vimlendu Tripathi, the learned counsel for applicants, the learned A.G.A. for State and Mr. J.K. Upadhyay, assisted by Mr. Pankaj Upadhyay, the learned counsel representing opposite party-1.

(2.) Perused the record.

(3.) This application under Sec. 482 Cr.P.C. has been filed by charge sheeted accused Vikas and 2 Others with the following prayer: