AMAR MANI TRIPATHI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. G. S. Chaturvedi, learned Senior Advocate assisted by Mr. Ajatsatru Panday learned counsel for the applicant, Mr. A.K. Sand, learned Government Advocate, assisted by Mr. J.K. Upadhyay, Mr. Rabindra Kumar Singh and Mr. Deepak Mishra, learned Additional Government Advocates for the State of U.P. and perused the record. Relief

(2.) The instant application under Sec. 482 Cr.P.C. has been preferred by the applicant for staying the order dtd. 1/11/2023 passed by the 7th Additional District and Sessions Judge/Special Judge (M.P./M.L.A.) Basti as well as for staying the further proceeding of S.T. No. 02 of 2022 (State versus Shivam @ Ram Yagya and others), arising out of case crime no. 1207 of 2001, under Ss. 363, 364, 364A, 216A, 212, 120B IPC and Sec. 3(1) of U.P. Gangsters and Anti-Social Activities (Prevention) Act, 1986, Police Station Kotwali, District Basti, pending in the Court of 7th Additional District and Sessions Judge / Special Judge (M.P. / M.L.A.), Basti.

(3.) This is old matter of the year 2002. Brief facts of the case which are required to be stated in chronological order as pointed out by the learned counsel for the parties are as follows: