SATYENDRA KUMAR UPADHYAY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Ashish Kumar Gupta, learned counsel for the applicant and the learned Additional Government Advocate for the State as well as perused the material available on record.

(2.) This application under Section 482 Cr.P.C. has been filed to quash the order dated 12th July, 2019 passed by the Sessions Judge, Varanasi in Criminal Revision No. 108 of 2019 (Bhawani Shankar Upadhayay Vs. State of U.P. and Others), order dated 15th March, 2019 passed by the Additional Chief Judicial Magistrate, Court No.10, Varanasi in Case No. 1119 of 2016, arising out of Case Crime No. 217 of 2015, under Sections 323, 354, 504 and 506 I.P.C., Police Station-Jansa, District-Varanasi as well as the entire proceedings of the aforesaid criminal case no. 1119 of 2016 pending in the Court of Additional Chief Judicial Magistrate, Court No.10, Varanasi.

(3.) Under the order dated 15th March, 2019, the application made by the applicants under Section 239 Cr.P.C. for seeking discharge in Criminal Case No. 1119 of 2016 has been rejected by the Additional Chief Judicial Magistrate, Court No.10, Varanasi. Feeling aggrieved by the said order, the applicants filed Criminal Revision No. 108 of 2019 and the same has also been dismissed under the impugned order dated 12th July, 2019 passed by the Sessions Judge, Varanasi.