OMVEER SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sitesh Kumar, learned counsel appearing on behalf of petitioner and Sri S.K.Verma, learned counsel appearing on behalf of respondent no. 2 and learned AGA for the State.

(2.) Present petition has been preferred with the following prayers:-

(3.) While challenging the order dtd. 24/5/2024 and 20/9/2024 passed by learned Additional Chief Judicial Magistrate, Court no. 2, Agra and learned Additional District and Session Judge, Court no. 15, Agra respectively, learned counsel for the petitioner confined his argument precisely over the issue that once the application preferred at the behest of respondent no. 2 under Sec. 323 of Cr.P.C. has been dismissed vide order dtd. 1/6/2018 subsequent application under Sec. 323 of Cr.P.C. was not maintainable which was allowed by learned Additional Chief Judicial Magistrate, Court no. 2, Agra and the same was upheld vide order dtd. 20/9/2024 passed by learned Additional District and Sessions Judge, Court no. 15, Agra.