DEVPAL SINGH RANA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present criminal writ petition, the petitioner seeks a writ, order or direction in the nature of certiorari quashing the order dated 08.08.2017, passed by learned Addl. District Judge I, Roorkee, District Haridwar.

(2.) Accused-petitioner is facing trial for the offences punishable under Sections 302, 307, 147, 148, 149 IPC, in Sessions Trial no. 65 of 2017, State Vs. Devpal Rana, which relates to police station Gangnahar, Roorkee, District Haridwar. Charge sheet was filed against the petitioner. A date was fixed for arguments/framing of charge against the accused-petitioner.

(3.) It is the submission of learned counsel for the petitioner that the investigation has since been handed over to CBCID, therefore, an application for adjournment was moved on his behalf before the trial court, who dismissed such an application. Feeling aggrieved with the same, present criminal writ petition has been filed.