RITESH Vs. STATE OF U P

JUDGEMENT

(1.) PRESENT application under Section 482 Cr.P.C. has been filed against the order of VIth Additional District Judge, Gautam Budh Nagar, dated 20.7.2013 whereby the Court rejected the application moved on behalf of the applicant for his discharge.

(2.) THE brief facts are that a charge was framed against the applicant in the above sessions trial on 26.4.2013 against which he approached this Court by moving application No.18297 of 2013, under Section 482 Cr.P.C., which was decided on 28.5.2013. In this order, it has been mentioned that the "applicant has got a right of discharge under Section 239, 227/228 or 245 Cr.P.C. as the case may be in the said discharge application before the trial court."

(3.) HEARD learned counsel for the applicant and learned AGA for the State.