(1.) Heard Shri Dharmendra Singhal, learned Senior Counsel assisted by Shri Sunil Singh and Shri Shivendra Raj Singhal leanred counsel for the applicant as well as learned A.G.A. and also perused the record.
(2.) After hearing the parties at length, this Court deems it proper to adjudicate this application u/s 482 Cr.P.C. at the threshold/admission stage itself.
(3.) The applicant Kailash Singh, by means of present application is invoking the extraordinary powers of this Court under Section 482 Cr.P.C. targeting the validity and veracity of the order dated 26.11.2019 whereby learned Additional Session Judge-II/Special Judge, SC/ST Act, Kanpur Dehat (Ramabai Nagar) has turned down the request of the accused-applicant to hold a de-novo trial of the Special Session Trial No.28 of 2017, arising out of Case Crime No.368 of 2016, u/s 302/34, 307/34, 504, 506 I.P.C. and Section 3(2)(V) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, Police Station-Rura, District-Kanpur Dehat, along with newly arrayed accused Pratap Singh Katiyar but to the contrary the trial court has disconnected and disassociated the trial of the newly arrayed accused Pratap Singh Katiyar vide the impugned order. Aggrieved by the aforesaid order, the present Application u/s 482 Cr.P.C., has been moved by the accused-applicant Kailash Singh.