VINAY SHARMA Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned AGA for the State and perused the record.

(2.) This is a petition under section 482 of the Code of Criminal Procedure (hereinafter referred to as 'the Code') for quashing the order dated 14.6.2011 (Annexure 4) passed by the Additional Sessions Judge, Court No.2, Agra in sessions trial no. 965 of 2010, State vs. Amit and others.

(3.) It appears that the learned Additional Sessions Judge found by the order dated 14.6.2011 a prima facie case for framing charges under sections 147, 148, 307/149, 302/149 and 120-B IPC against the petitioner and other accused. The impugned order seems to have been passed on the materials on record, which were collected during the investigation and have been annexed with the charge sheet. In this view of the matter, the learned Additional Sessions Judge does not appear to have taken into consideration any irrelevant materials.