JITENDRA SAHANI Vs. STATE OF U.P.

JUDGEMENT

(1.) Learned counsel for the applicant submits that he has filed the instant application under Sec. 482 Cr.P.C. with the relief which has been mentioned in the prayer clause of the application.

(2.) The relief which has been mentioned in the application is delineated below:

(3.) Ms. Vandana Henry and Patsy David, learned counsel for the applicant submit that the applicant has obtained prior permission/order from Sub Divisional Magistrate, Maharajganj to preach words of Jesus Christ to public at large on his own land by moving an application. The application dtd. 3/4/2023 is reproduced below : <IMG>JUDGEMENT_97_LAWS(ALL)11_2025_1.jpg</IMG>