SUDAMA SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the revisionist/applicant and learned counsel for the opposite parties.

(2.) Criminal Misc. Application under Sec. 528 B.N.S.S. No. 21167 of 2025 (Sudama Sharma v. State of U.P. and others) is connected with Criminal Revision No. 448 of 2025 (Sudama Sharma v. State of U.P. and others). Hence, both matters are being decided by way of a common order to avoid any multiplicity of proceedings.

(3.) The grounds taken in Criminal Revision No. 448 of 2025 are as follows: