AMARJEET @ KALUWA Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary affidavit filed today is taken on record.

(2.) Heard Sri Mohd. Afzal, learned counsel for the applicant and Sri G.P. Singh, learned A.G.A. for the State and perused the record.

(3.) This application under Section 482 Cr.P.C has been moved with a prayer to quash the impugned order dated 22.10.2019 passed by Additional Session Judge, Hapur in Special Session Trial No.89 of 2018 (Amarjeet @ Kaluwa and others under sections 302, 307, 201, 376D, 394, 411 and 120 IPC and section 3/4 POCSO Act, 2012 arising out of Case Crime No. 438 of 2018, Police Station Hapur Dehat with a further prayer to direct the court below to send the CD (compact disk) containing videographic statement of injured Nitin recorded under section 161 Cr.P.C. to the Central Forensic Science Laboratory, Hyderabad or any other competent Forensic Science Laboratory for preparing the copy C.D. (compact disk) and to comply the order dated 16.09.2019 passed by this Court in Application u/s 482 Cr.P/C No.30532 of 2019.