LAWS(ALL)-2025-3-105

AKASH MAHAJAN Vs. STATE OF U. P.

Decided On March 26, 2025
Akash Mahajan Appellant
V/S
STATE OF U. P. Respondents

JUDGEMENT

(1.) Shri Abdul Ahad, Advocate has filed his vakalatnama on behalf of respondent no. 2 which is taken on record.

(2.) The present case has been filed under Sec. 482 Cr.P.C./528 of B.N.S.S. with the following main prayer:

(3.) Issue an order or direction for quashing the entire criminal proceedings of criminal case no. 118183/2022, State Of Uttar Pradesh Versus Akash Mahajan, Under Sec. : 200, 500, 504, 506 I.P.C. & 66 I.T. Act, arising out of Case crime no./FIR no. 0246/2022, dtd. 11/07/2022, under Sec. 200, 500, 504, 506 I.P.C. & 66 I.T. Act, Police station- Hazratganj, District: Lucknow (U.P.)"