KISHAN LAL Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri Shikhar Awasthi, learned counsel for petitioner and learned AGA for the State.

(2.) This writ petition has been filed with a prayer to quash the order dated 23.3.2013 passed by the A.C.M.M., Court No.8, Kanpur Nagar in Crl. Misc. Application No.63 of 2013 whereby the application under Section 156(3) Cr.P.C. filed by the petitioner was rejected.

(3.) Since the proposed accused have no right of hearing before they are summon to face trial, at this stage, there is no need to issue notice to respondent nos 2, 3 and 4.