UDAY YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) This application under Sec. 482 Cr.P.C. has been filed by the applicant with a prayer to quash the order dtd. 29/8/2022 passed by the Additional Sessions, Judge, Court No.15, Allahabad in Sessions Trial No. 196 of 2015 (State of U.P. Vs. Uday Yadav), arising out of Case Crime NO. 609 of 2014 under Sec. 302 I.P.C., Police Station Dhoomanganj, District-Prayagraj, whereby his application dtd. 25/8/2022 under Sec. 311 Cr.P.C. praying for further crossexamination of P.W.-2 has been rejected.

(2.) I have heard Mr. Abhishek Kumar Yadav, learned counsel for the applicant and the learned A.G.A. for the State as well as perused the entire material available on record.

(3.) The relevant facts as born out from the records of the present application is as follows: