MANISH MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ajay Sengar, learned counsel for the accused/applicant and Sri Shashi Kant Rai, learned AGA for the State.

(2.) The notice has been issued to opposite party no.2, the office report dtd. 10/12/2025 reveals that he has refused to take notice, which was affixed on the conspicuous place of his house, but none appeared for the opposite party no.2.

(3.) The present Application under Sec. 528 BNSS has been moved with a prayer to quash the charge sheet dtd. 15/1/2025, cognizance taking order dtd. 3/4/2025 passed by Chief Judicial Magistrate, Kanpur Nagar and the proceedings of S.T. No. 0532 of 2025 (State Vs. Manish Mishra) arising out of Case Crime No. 275 of 2024 for the offence under Ss. 103(1), 324, 352 BNS, Police Station Bilhaur, District Kanpur Nagar.