VEDMANI TIWARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Certified copy of the order sheet of the trial court and supplementary affidavit filed today are taken on record.

(2.) The present application u/s 482 Cr.P.C . has been filed by the applicant with the prayer to quash the order dated 31.10.2019 passed by the Additional Sessions Judge / Court No. 1, Allahabad on the Application No. 294 (Kha) of 2011, under Sections 2016 Cr.P.C. in Sessions Trial No. 1612 of 2011 (State Vs. Vidhan Chandra and others) arising out of Case Crime No. 15 of 2011, under Sections 323 , 324 , 325 , 307 , 504 and 506 IPC, Police Station Manda, District Allahabad, pending in the Court of Additional Sessions Judge, Court No. 1, Allahabad.

(3.) Heard Shri Vimlendu Tripathi, learned counsel for the applicant and Shri Kamal Kishore, learned Senior Advocate assisted by Shri Vinay Kumar Tiwari, learned counsel for the opposite party no. 2 as well as learned AGA for the State.