PIYUSH SHYAMDASANI Vs. STATE OF U.P.

JUDGEMENT

(1.) Mr. Vimlendu Tripathi and Mr. Sangam Lal Kesharwani, learned Advocates have filed appearance slip today on behalf of opposite party No. 2 (father of deceased), which is taken on record.

(2.) Heard Mr. Saghir Ahmad, learned Senior Advocate assisted by Sharique Ahmed, learned counsel for the applicant, Mr. Vimlendu Tripathi and Mr. Sangam Lal Kesharwani, learned counsel for opposite party No. 2 and learned Additional Government Advocate representing the State and perused the materials available on record.

(3.) By means of this application under section 482 of the Code of Criminal Procedure, the applicant has invoked the inherent jurisdiction of this Court for quashing of the order dated 28.11.2019 passed by Additional Sessions Judge, court No. 6, Kanpur Nagar in Sessions Trial No. 36 of 2015 ( State of U. P. vs. Piyush Shyamdasani and others ) arising out of Case Crime No. 151 of 2014, under Sections 302 , 364 , 201 , 120-B , 404 , 34 , 203 and 202 IPC, police station Swarup Nagar, district Kanpur Nagar, whereby application (Paper No. 451-Kha) dated 28. 11. 2019 under Section 311 Cr. P. C. of the applicant for recalling PW-5, Pt. Triveni Shanker Dixit has been rejected.