KULDEEP Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Vishesh Kumar, learned counsel for the applicant and learned AGA for State.

(2.) The present application has been filed to quash the order dated 25.01.2019 passed by Additional District Judge, Court No. 16 in S.T. No. 950 of 2015, arising out of case crime no. 146 of 2015, under sections 323, 324, 504, 506, 308 I.P.C., P.S. Kithor, District Meerut.

(3.) Learned counsel for the applicant submits that the applicant has moved an application dated 30.01.2018 under section 216 Cr.P.C. for adding charge under section 307 I.P.C. on which learned Magistrate has written note "seen, put up at the stage of arguments." He further submits that after closure of prosecution evidence, applicant has moved an application on 25.01.2019 before the court below for disposal of application dated 30.01.2018, which was rejected on the ground that "order passed before has not been challenged now again the application is moved on same grounds hence rejected." He further submits that the order dated 25.01.2019 is bad and liable to be set aside and direction may be issued to learned Magistrate to decide the application dated 30.01.2018 as well as 25.01.2019 considering the provision of Section 216 Cr.P.C.