RAHUL CHATURVEDI J. - (1.) Heard Sri. K.K. Dwivedi, learned counsel for the applicant and learned A.G.A. for the State and perused the records of the case.
(2.) After hearing the counsels at length, I propose to decide the matter at the admission stage.
(3.) By means of present Criminal Misc. Application under section 482 Cr.P.C. the applicant Raman has challenged the order dated 22.5.2015 passed by Special C.J.M. Agra in Case No. 12407/2014 (State v. Ravi Kant Yadav and others) under section 420, 467, 468, 471 I.P.C. Police Station Tajganj District Agra and also judgment dated 23.9.2017 passed by Addl. Sessions Judge Court No. 18, Agra in Criminal Revision No. 140/2015 (Raman v. State of U.P. and another). Thus from the above, it is clear that only two orders are under challenge by the applicant i.e. order dated 22.5.2015 by which the Special C.J.M. has issued non-bailable-warrants requiring his attendance before the court and when the said order was challenged by means of Criminal Revision No. 140/2015, the learned Addl. Sessions Judge, Court No. 18, Agra vide order dated 23.9.2017 dismissed the revision confirming the order dated 22.5.2015.;