RADHA KRISHNA UPADHYAY Vs. STATE OF U.P.

JUDGEMENT

(1.) The case is called out.

(2.) Learned counsel for the applicant and learned A.G.A. for the State are present in the Court.

(3.) The present application under Section 482 Cr.P.C. is moved to quash the order dated 08.03.2021 passed by the Court of Additional Sessions Judge, Court No.1, Lucknow in case arising out of Sessions Trial No.775/2019, bearing Crime No. 141/2019, under Sections 395/397/412/384/417/420/216A of I.P.C. & Section 30 of Arms Act, 1989, Police Station Gosaiganj, District Lucknow, therein framing charge against the petitioner under Section 395/397/384/417/420 of I.P.C. and to quash the order dated 01.02.2021, wherein the Discharge Application, preferred by the Petitioner has been rejected.