SITA RAM Vs. STATE OF UTTARAKHAND THROUGH SECRETARY OF HOME SECRETARIAT OF DEHRADUN AND KALIRAM S/O MANGU SINGH R/O VILLAGE ISMIYALPUR P.S. LAKSAR DISTRICT HARDWAR

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under section 482 of Code of Criminal Procedure, 1973, the petitioners have sought quashing of order dated 11.10.2010, passed by VIth Additional Sessions Judge, Hardwar in Sessions Trial No. 144 of 2010, state vs. Sitaram and others, relating to offences punishable under section 302, 364 and 201 I.P.C., Police Station Laksar, District Hardwar, whereby said court has rejected the application for adjournment moved by the accused (present petitioners).

(3.) HAVING heard learned counsel for the petitioners, and learned counsel for the state, and after going through the impugned order, this court finds that though it is a discretion of the trial court to allow or reject the application for adjournment moved under section 309 of Cr.P.C., but in the present case, the trial judge appears to have gone with haste in not allowing even a single adjournment.