REKHA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Anoop Trivedi, learned Senior Counsel assisted by Sri Mohd. Rashid Siddiqui and Abhinav Gaur, learned counsel for the applicant and Sri Swetashwa Agarwal, learned counsel for the opposite party no. 2 and learned A.G.A. for the State.

(2.) The present 482 Cr.P.C . Application No.43580 of 2019 has been filed to quash the orders dated 18.11.2019, 19.11.2019 and 20.11.2019 passed by learned Additional Sessions Judge, Baghpat in S.T. No. 26 of 2017 and S.T. 149 of 2017 (State Vs. Rekha and others), under Sections 147 , 148 , 149 , 302 , 307 and 120B IPC, arising out of Case Crime No.271 of 2016, Police Station Binauli, District Baghpat.

(3.) So far as the Application under Section 482 Cr.P.C. bearing No. 43493 of 2019 is concerned, has also been filed to quash the order dated 19.11.2019 passed by Additional Sessions Judge, IVth, Baghpat in Session Trial No.26 of 2017 (State Vs. Satendra and others), arising out of Case Crime No. 271 of 2016, under Sections 147 , 148 , 149 , 302 , 307 , 120B IPC, Police Station Binauli, District Baghpat.