ANWAR Vs. STATE OF U.P. AND ANR.

JUDGEMENT

(1.) HEARD learned Counsel for the applicant and learned AGA for the State.

(2.) THIS application under Section 482 Code of Criminal Procedure . has been filed with a prayer to quash the order dated 8.2.2011 passed by Addl. Sessions Judge/Fast Track Court No. 2, Bijnor in S.T. No. 622 of 2007 (State v. Shakeel and Ors.), under Sections 395, 397, 412, 120 -B IPC, P.S. Kiratpur, District -Bijnor, whereby the trial Court, at the stage of judgment, exercised the powers under Section 311 Code of Criminal Procedure. Suo motu.

(3.) LEARNED AGA supported the impugned order and submitted that some formal witnesses could not be examined by the prosecution and the trial Judge committed no error or illegality in passing the impugned order.