PIYUSH CHOPRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Sec. 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") / 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short "BNSS") is filed seeking to quash of proceedings in Sessions Trial Case No.41/2025 on the file of learned District and Session Judge, Ujjain.

(2.) The petitioner in the above Sessions Trial Case No.41/2025 on the file of learned District and Session Judge, Ujjain.

(3.) Heard Shri Shantanu Sharma, learned counsel for the petitioner and Shri Apoorv Joshi, learned Public Prosecutor for the State.