UDAY PRATAP SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Anurag Shukla,Advocate and Sri Birendra Pratap Singh, learned counsel for the applicant, Sri Pankaj Kumar Singh, learned counsel for the opposite party no. 2 and Sri Anirudh Kumar Singh, learned A.G.A.-I for the State.

(2.) By means of the instant application, the applicant-petitioner has prayed that the learned Additional Sessions Judge/F.T.C.-I,Sultanpur may be directed to proceed with the trial of the Sessions Trial No. 573 of 2022 (State Vs. Vijay Pratap Singh and Others), arising out of Case Crime No. 0257 of 2021, U/s 302,120-B I.P.C., Police Station- Munshiganj, District-Amethi, while following each and every mandatory and obligatory steps of the procedure prescribed in Code of Criminal Procedure for ensuring the very fair and transparent justice.

(3.) The factual matrix of the case is that an F.I.R. was lodged against the present applicant and his brother namely Vijay Pratap Singh at Police Station-Munshiganj, District-Amethi on 18/10/2021 and thereafter, the investigation conducted and Chargesheet was filed before the learned Trial Court on 16/12/2021 under Sec. 302 and 120-B of I.P.C. against the applicant-petitioner and the other co-accused persons. After filing of the Chargesheet, the concerned Magistrate took cognizance of the offences on 22/4/2022 and committed the matter before the learned Sessions Judge, Sultanpur.