ANITA AGRAWAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Anant Ram Gupta, learned counsel for the applicant, Sri Anurag Dubey, learned counsel for the opposite party no.2, learned AGA on behalf of the State and perused the record.

(2.) This application u/s 482 Cr.P.C. has been filed by applicant to quash the order dated 27.02.2020 passed by Additional Session Judge, Court No.3, Firozabad in application under section 311 Cr.P.C. in Session Trial No.5586 of 2016 (State vs. Rohan Singhal and others ) arising out of Case Crime No.648 of 2016, under sections 364A, 302, 201, 404, 120B I.P.C., Police Station Tundla, District Firozabad has been rejected.

(3.) Learned trial court by order dated 27.02.2020 decided two applications i.e. Application No.143-B and Application No.144-B. Order in challenge before this Court by the present application is against rejection of Application No.144-B, not against 143-B, therefore, this Court has to consider the legality and illegality of the application of accused applicant under section 144-B.