OM PRAKASH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Daya Shankar Mishra, learned counsel for the applicant assisted by Sri Chandrakesh Mishra, Sri Raj Kumar, learned counsel for the private opposite party and learned AGA at length.

(2.) The order impugned dated 24.08.2013 passed by learned Additional Session Judge, Court No. 2, Mau under section 319 Cr.P.C. in Session Trial No. 196 of 2010 (State v. Sanny and others), under sections 363, 366, 376, 373. 373 IPC and 3, 4, 5, 6 and 7 ITP Act, P.S. Mau, District Mau is the core issue of the instant proceedings and it has been canvassed by learned counsel for the applicants that the same may be set aside.

(3.) On 09.04.2019 after hearing rival submissions of learned counsel, this Court was of the opinion that the instant application filed under section 482 Cr.P.C., deserves to be allowed and accordingly the application was allowed with a direction that the detailed reasons would follow shortly.