ASHOK KUMAR @ SANAD Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned A.G.A. for the State as well as Shri Rajesh Kumar Tripathi advocate holding brief of Shri Dileep Singh Yadav learned counsel for the complainant.

(2.) By means of instant writ petition, the petitioners have made prayer for quashing of the impugned order dated 5.2.2015 passed by the Additional Sessions Judge, Court No. 6 Kanpur Nagar, in Criminal Revision No. 329 of 2014 and the order dated 14.8.2014 passed by the Special Chief Metropolitan Magistrate, Kanpur Nagar in CV No. 63 of 2011 arising out of case no. 311 of 2009, respectively.

(3.) The facts of the case in brief is that an FIR lodged on 20.08.2009 at Police Station Sachendi, District Kanpur Nagar at Crime No.311 of 2009 under Section 302 I.P.C., by informant Smt. Kamla. Investigation took place and the post mortem examination was conducted on the cadaver of the deceased Km. Vandana on 19.08.2009. After investigation, a final report was submitted.