(1.) The present Application has been filed under Sec. 482 of the Code of Criminal Procedure, 1973, to direct the Additional Sessions Judge, Tehri Garhwal, to decide the Sessions Trial No. 01 of 2019, 'State vs. Sudeep Baliyan' pending under Sec. 354 and Sec. 376 (1) of the Indian Penal Code, 1860.
(2.) Heard Mr. Bharat Chaudhary, learned counsel through video conferencing along with Mr. Naveen Singh Bisht, learned counsel for the applicant and Mr. V.K. Gemini, learned Deputy Advocate General for the State.
(3.) The said prayer has not been opposed by the State.