ABBAS ANSARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Upendra Upadhyay, learned counsel for the revisionist and Sri Ajay Mishra, learned Advocate General, Sri M.C. Chaturvedi and Sri D.V. Singh, learned Additional Advocate Generals assisted by Sri Patanjali Mishra, learned Government Advocate and Sri Sanjay Singh, learned Additional Government Advocate for the State.

(2.) The instant revision has been filed by the revisionist with a prayer to quash the impugned order dtd. 5/7/2025 passed by learned Special Judge (MP/MLA)/Additional Sessions Judge, F.T.C.-I District Mau in Crl. Appeal No. 75 of 2025 (Abbas Ansari and another Vs. State of U.P. and another) to the extent it refuses the stay/suspension on the conviction passed against the revisionist by the Learned Chief Judicial Magistrate/Special Judge (MP/MLA), Mau in Crl. Case No. 9720 of 2023 (State Vs. Abbas Ansari and another) arising out of case crime No. 97 of 2022, under Sec. 171F, 506, 186, 189, 153A, 120B IPC, Police Station Kotwali, District Mau.

(3.) At the very outset, counsel for both the parties submitted that only legal issue is involved in the instant revision and entire relevant materials of the case have already been filed alongwith the affidavit filed in support of the instant revision, therefore, without calling counter and rejoinder affidavit instant revision may be heard and disposed off. Accordingly, after hearing the parties instant revision is being finally disposed off.