LAWS(ALL)-2025-1-137

GHANSHYAM JHA Vs. STATE OF U. P.

Decided On January 24, 2025
GHANSHYAM JHA Appellant
V/S
STATE OF U. P. Respondents

JUDGEMENT

(1.) Heard Mr. Navnath Pandey, the learned counsel for applicant, the learned A.G.A. for State-opposite party-1 and Mr. Varunesh Shukla, the learned counsel representing prosecutrix/first informant/opposite party-2.

(2.) Perused the record.

(3.) Applicant-Ghanshyam Jha, who is a charge sheeted accused, has approached this Court by means of present application under Sec. 482 Cr.P.C. with the following prayer: