KHURSHIDUREHMAN S. REHMAN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Jai Prakash Prasad, learned counsel for the petitioner, Sri Manish Goyal, Senior Advocate (Additional Advocate General) assisted by Sri AK Sand, Advocate appearing for the State and perused the record.

(2.) In view of the peculiar facts and circumstances of the present case, this Court proceeds to decide the present matter finally at admission stage itself without calling for the respective affidavits of the parties with the consent of the counsel concerned.

(3.) The petitioner has invoked the supervisory jurisdiction of this Court under Article 227 of the Constitution of India challenging the order passed by the trial court as well as the revisional court rejecting an application filed under Sec. 156 (3) CrPC.