GURIYA Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary affidavit filed on behalf of applicants is taken on record.

(2.) Heard Sri Sushil Kumar Chaturvedi, learned Counsel for applicants, learned AGA for State and perused the material available on record.

(3.) The present application under Section 482 Cr.P.C. has been filed by applicant for quashing the impugned order dated 22.10.2019 passed by Additional Sessions Judge, Court No.21, Agra in Session Trial No.717 of 2015, State versus Vishnu @ Narendra and others, (Crime No.831 of 2013), Police Station Sadar Bazar, District Agra. Impugned order has been passed by Court invoking jurisdiction under Section 319 Cr.P.C. on the application no.19-Ga.