MANVENDRA SINGH YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) As per office report dtd. 6/2/2026, notice has been served upon opposite party no.l2 personally. Despite service of notice, none appeared on behalf of opposite party no.2, therefore, the present application is being decided on its merits.

(2.) Heard Shri Shiv Shanker Pandey, learned counsel for the applicant and Shri Prashant Kumar, learned AGA for the State.

(3.) Present application under Sec. 528 BNSS has been filed for quashing the entire proceedings of Sessions Trial No.687 of 2025 (State vs. Manvendra Singh Yadav), arising out of Case Crime No.79 of 2025, under Ss. 64(1) and 351(3) of BNS, 2023, Police Station Jakhaura, District Lalitpur, pending in the court of District and Sessions Judge, Lalitpur, as well as chargesheet dtd. 31/3/2025 and cognizance order dtd. 5/5/2025, passed by the learned Chief Judicial Magistrate, Lalitpur.