SANJAY YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the revisionist/Sanjay Yadav and learned A.G.A. for the State.

(2.) The present criminal revision has been filed by the revisionist against the impugned order dtd. 17/9/2025 passed by the Special Judge (S.C./S.T. Act), Gorakhpur, in Criminal Misc. Case No. 587 of 2024, as well as the order dtd. 26/10/2023 passed by the Special Judge (S.C./S.T. Act), Gorakhpur, in Criminal Appeal No. 96 of 2022 (Sanjay Yadav versus Mithilesh Narayan Pandey), and the judgment dtd. 20/5/2022 passed by the learned Additional Chief Judicial Magistrate, Ist, Gorakhpur, in Complaint Case No. 1400 of 2020, Mithilesh Narain Pandey versus Sanjay Yadav, under Sec. 138 of the N.I. Act, Police Station Sahjanwa, District Gorakhpur.

(3.) Learned counsel for the revisionist/accused has submitted that the revisionist was convicted and sentenced vide judgment and order dtd. 20/5/2022 passed by the learned Additional Chief Judicial Magistrate, Ist, Gorakhpur, in Complaint Case No. 1400 of 2020, Mithilesh Narain Pandey versus Sanjay Yadav, under Sec. 138 of the N.I. Act, Police Station Sahjanwa, District Gorakhpur.