DEEPAK Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Shyam Sunder Mishra, learned counsel for the applicants and Sri Pankaj Saxena, learned AGA for the State.

(2.) The present 482 Cr.P.C. application has been filed to quash the proceeding of complaint case No. 32600 of 2021, under Ss. 323, 498-A IPC and Sec. 3/4 D.P. Act, P.S. Kotwali, District Fatehpur and the summoning order dtd. 4/1/2025.

(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 21/1/2025. 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observed that all the applications filed u/s 482 Cr.P.C. after 1/7/2024 are not maintainable as the Cr.P.C. has been repealed and New Act i.e. BNSS has been enforced on 1/7/2024 and the proceedings or orders of District Courts subsequent to 1/7/2024 could be challenged only u/s 528 of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: