SANJU Vs. LAYAK SINGH & ANR

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the order dated 05.10.2018 passed by the High Court Judicature at Allahabad in Application No.34776 of 2018 moved by the first respondent Layak Singh (original Accused No.2) under Section 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.")

(3.) In Sessions Trial No.132/2018, on the file of Sessions Judge, Hathras, in respect of offences punishable under Sections 302/34 and 307/34 of the Indian Penal Code, 1860, the Trial Court vide its order dated 06.06.2018 framed charges in respect of the offences in question. The aforementioned application under Sec. 482 Crimial P.C. was thereafter filed by Layak Singh against the order framing charges.