ZUBAIR AHMAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Counter affidavit filed by the learned A.G.A. is taken on record.

(2.) Heard Vinay Kumar Dwivedi, Advocate holding brief of Sri Sanjay Kumar Shukla, learned counsel for the applicant, Shri K.K. Dwivedi, learned counsel for the opposite party no.2 and learned AGA for the State.

(3.) Present application u/s 528 BNSS has been filed for quashing the entire proceedings of Session Trial No. 716 of 2025 (State vs. Zubai Ahmad) arising out of case crime no. 11 of 2025, under Ss. 69 of B.N.S. and Sec. 3, 5(1) of the Uttar Pradesh Prohibition of Unlawful Conversion of Religion Act, 2021, P.S. Bazariya, District Kanpur Nagar, as well as chargesheet dtd. 28/3/2025 and cognizance order dtd. 18/4/2025, pending in the court of F.T.C. 41, Kanpur Nagar.