SHIVA KANT DUBEY Vs. STATE OF U.P.

JUDGEMENT

(1.) This appeal has been preferred under Sec. - 380 Bharatiya Nagarik Suraksha Sanhita (hereinafter referred to as 'BNSS') against order dtd. 28/10/2025, passed by learned Additional Principal Judge, Family Court No.4, Prayagraj in Criminal Misc. Application No. 71 of 2025 (Shivakant Dubey Vs. Smt. Shikha Dubey (Pandey)), under Sec. - 379 BNSS, whereby the application filed by appellant under Sec. - 340 Cr.P.C. / 379 BNSS, has been rejected.

(2.) This appeal is being decided finally at the stage of admission itself.

(3.) Heard learned counsel for the appellant, learned counsel for the respondent No.2 and learned A.G.A. for the State.