MOHAMMAD AZAM KHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Manish Tiwary, learned Senior Advocate, assisted by Sri Ankit Saran, learned counsel for the applicants, Sri Sharad Sharma, learned counsel for the informant and Sri P.C. Srivastava, learned Additional Advocate General, along with Sri J.K. Upadhyay, learned A.G.A. for the State and perused the entire record.

(2.) This application under Sec. 482 Cr.P.C. has been filed seeking following relief:-

(3.) Learned Senior Advocate appearing for the applicants submitted that impugned orders are against facts and law and thus, liable to be set aside. The trial of the case in question is not being conducted in accordance with law and that no proper opportunity is being provided to the counsel for the applicants-accused for cross-examination of the witnesses and to submit the necessary documents as per law. It was submitted that the impugned orders are perverse and against law and thus, the same are not sustainable. Learned senior Advocate has raised mainly following points: