HEERA LAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned Additional Government Advocate for the State.

(2.) Present application under Sec. 482 Cr.P.C. has been filed to set aside the impugned order dtd. 21/7/2023 in Special Criminal Case No. 108 of 2022 passed by the Additional District and Sessions Judge/Special Judge (Dacoit Affected Area), Banda, whereby the applicants have been summoned to face trial under Sec. 392, 323, 504 and 506 I.P.C. It is also prayed to stay further proceeding of the aforesaid case during pendency of present application.

(3.) The case of the complainant as set out in this complaint is that:-