RUBI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned Counsel for applicant and learned AGA for the State of U.P. and gone through the record.

(2.) The present application has been filed seeking following main relief:-

(3.) By means of the present application, the applicant has assailed the order dtd. 14/10/2024 passed by Additional Session Judge, Court NO. 7. Unnao (in short 'Court'), in Case Crime No. 353/2023, under Sec. 302/201 IPC, P/S-Makhi, District- Unnao. The order dtd. 14/10/2024 being relevant reads as under:-