JAFAR Vs. STATE OF U P

JUDGEMENT

(1.) THIS is an application under Section 482 Cr. P. C. to quash the order dated 26. 5. 08 passed by the Additional District and Sessions Judge, F. T. C. No. 5 Meerut in S. T. No. 39/01 State Vs. Jafar and others under sections 363, 366, 376 and 368 I. P. C.

(2.) SINCE the point involved in this application is legal one, I am deciding it at the admission stage on merits after hearing learned counsel for the applicant as well as learned A. G. A. for the State.

(3.) THE facts relevant for disposal of this application are that the applicant is an accused in the above case along with other co-accused persons. Prosecution evidence has been recorded in the above case. Statements of the accused have also been recorded and arguments of other co-accused except the present applicant have also been heard by the Court as is apparent from its order dated 26. 5. 08.