NARENDRA PRATAP SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Mr. Preyansh Mishra, Advocate has filed his vakalatnama on behalf of opposite party no. 2 along with a short counter affidavit, which are taken on record.

(2.) Heard Mr. Surya Pratap Singh Parmar, learned Counsel for the applicant and Mr. Preyansh Mishra, learned Counsel appearing on behalf of opposite party no. 2.

(3.) This is an application under Sec. 482 of the Code of Criminal Procedure, 19731 seeking to quash the entire proceedings of Sessions Trial No. 218 of 1991, State v. Narendra Pratap Singh (arising out of Case Crime No. 14 of 1991) under Sec. 307 of the Indian Penal Code, 18602, Police Station Sarai Inayat, District Prayagraj, pending in the Court of the Additional Sessions Judge, Court No. 22, Allahabad.