CHANDRAPRAKASH YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Mohd. Samiuzzaman Khan, learned counsel for the revisionists, learned AGA for the State and Sri Shiv Sagar Singh, assisted by Sri Mayank Upadhyaya, learned counsel appearing for opposite party no.2.

(2.) This criminal revision is preferred against the order dtd. 6/1/2025, passed by the Additional Chief Judicial Magistrate, First, Gorakhpur in Case No. 121071 of 2021 (State Vs. Chandra Prakash Yadav and others) arising out of case crime No. 375 of 2019, under Sec. 419, 420, 467, 468 and 120-B IPC, Police Station Gorakhnath, District Gorakhpur.

(3.) The brief contents of the case is that the First Information Report of the incident was lodged on 13/10/2019, at case crime No. 375 of 2019, under Ss. 419, 420, 467, 468, 471 IPC. The named persons in the FIR are (1) Ravindra Kumar Singh, (2) Arvind Nagpal, (3) Sanjay Nagpal, (4) Chandra Prakash Yadav, (5) Sushil Narula, (6) Salim Khan, (7) Shamsher Singh Yadav, (8) Ram Pal Yadav and (9) Pramod Kumar Bhandari.