TELU RAM @ TELU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present Application under Sec. 482 Crimial P.C., the applicant seeks to quash the impugned orders dated 08.03.2017 and 09.03.2017, passed by respondent no.2 against the applicant in Sessions Trial No. 11 of 2016, State Vs. Bholu @ Rocky @ others, pending before 1st Additional District & Sessions Judge, Roorkee, under section 302 IPC.

(2.) In earlier petition under Sec. 482 Crimial P.C. (C-482 Petition No. 1636 of 2016), following order was passed by Honourable Coordinate Bench of this Court on 16.12016:

(3.) This is the 2nd 482 Cr.P.C. petition filled on behalf of the applicant being aggrieved against framing of charge under Sec. 302 Penal Code read with Sec. 34 IPC. Written objections were filed on behalf of the applicant before the Trial Court to show that no charge should be framed against the applicant and applicant should be discharged. A detailed and well reasoned order was passed by the Trial Court on 08.02017 and thereafter charge was framed on 09.02017. Both the orders are under challenge in the present application under Sec. 482 Cr.P.C.