LAWS(ALL)-2025-2-227

NEERAJ KUMAR MANJHI Vs. STATE OF U. P.

Decided On February 06, 2025
Neeraj Kumar Manjhi Appellant
V/S
STATE OF U. P. Respondents

JUDGEMENT

(1.) Heard Mr. Sudhanshu Kumar Mishra, the learned counsel for applicant, the learned A.G.A. for State and Mr. Rahul Yadav, the learned counsel representing victim-opposite party-5.

(2.) Perused the record.

(3.) Applicant-Neeraj Kumar Manjhi, 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:-