DURGA YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned Additional Advocate General, assistant by learned A.G.A. for the Staterespondent, and perused the record.

(2.) In the present proceeding, the applicant has assailed the criminal proceedings arising out of Case Crime No.335 of 2023, under Sec. 3 and 5(1) of the Uttar Pradesh Prohibition of Unlawful Religious Conversion Act, 2021[Hereinafter referred to as Act, 2021], read with Sec. 419, 420, 508 IPC registered at Police Station- Kerakat, District Jaunpur[Hereinafter referred to as FIR] and impugned cognizance order dtd. 6/1/2024 passed by learned Additional Chief Judicial Magistrate-III, Jaunpur.

(3.) For ready reference, the statement of one of the victimsGautam Yadav, son of Shri Sangram Yadav, a resident of Village Mahadeva, Police Station Kerakat, District Jaunpur- has been reproduced below: