NASEEM AHMAD Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Pradeep Kumar, learned counsel for the applicants, Sri Pankaj Saxena, learned A.G.A for the State and perused the record.

(2.) The instant application under Sec. 482 Cr.P.C. has been filed for quashing the charge sheet dtd. 23/4/2023 as well as cognizance/summoning order dtd. 23/5/2024 and further proceedings of Case Crime No.40 of 2023, under Sec. 498-A IPC and Sec. 3/4 D.P. Act, P.S.- Kishanpur, District Fatehpur.

(3.) From perusal of the report of stamp reporter, it appears that present application filed u/s 482 Cr.P.C. was presented before the Registry on 14/11/2024. The Division Bench of this court in Criminal Misc. Writ Petition No.12287 of 2024 (Deepu & 4 Others Vs. State of U.P. & 3 Others) vide order dtd. 6/8/2024 has observed that all the applications filed u/s 482 Cr.P.C. after 1/7/2024 are not maintainable as the Cr.P.C. has been repealed and New Act i.e. BNSS has been enforced on 1/7/2024 and the proceedings or orders of District Courts subsequent to 1/7/2024 could be challenged only u/s 528 of BNSS. Paragraph no.16 of Deepu's case (supra) is being quoted as under: