GIRISH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.G.A. and perused the record.

(2.) This application under section 482 Cr.P.C. has been filed with a prayer to allow the application and quash the impugned order dated 12.12.2019 passed by the learned Addl. Sessions Judge/ FTC No.1 , Gautam Budh Nagar in Sessions Trial No. 700 of 2017 (State Vs. Brahmpali and others) arising out of case crime no. 423 of 2017, under sections 498-A, 323, 304-B IPC and section 4 D.P. Act, Police Station Jewar, District Gautam Budh Nagar with a further prayer to stay the proceedings of above mentioned case.

(3.) The submissions advanced by learned counsel for the revisionist that the previous counsel engaged in this case had not asked the relevant questions from the P.W. 1. and therefore subsequent counsel seeks permission for re-examination of P.W.1. Further submission is that the application filed on 24.09.2019 under section 311 Cr.P.C. by the accused before the learned Trial Court, the same has been dismissed without applying the judicial application of mind by the learned Trial Court.