SANJAY SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Counter affidavit has already been filed by the opposite party no.2, which is placed on record.

(2.) Submissions of learned counsel for the revisionist, learned A.G.A. for the State and learned counsel for the opposite party no.2 have already been heard.

(3.) Instant criminal revision under Sec. 438/442 BNSS (earlier Sec. 397/401 Cr.P.C.) has been preferred against the order dtd. 19/1/2026 passed by learned Additional Chief Judicial Magistrate-I, Gonda in Criminal Case No.7027 of 2023 "State versus Ramesh Kumar and others", arising out of Case Crime No.579 of 2022, under Ss. 147, 365, 386, 406, 343, 506 IPC, Police Station Mankapur, District Gonda, whereby discharge application filed on behalf of the revisionist has been rejected.