GIRRAJ SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition under Sec. 482 of Cr.P.C. is filed by the petitioner assailing the order dtd. 10/5/2024 passed by the Eighth Additional Sessions Judge, Gwalior in S.T.No.304 of 2012, by which, application filed under Sec. 311 of Cr.P.C. by the petitioner has been dismissed.

(2.) Prosecution story, in brief, is that the petitioner alongwith accused persons committed murder of Bhagirath. Upon receiving the report, merg No.102/2012 has been registered and after investigation, charge sheet has been filed under Sec. 302/34 of IPC.

(3.) During the course of trial, the petitioner filed an application under Sec. 311 of Cr.P.C. which was dismissed by the impugned order, against which, the present petition is filed.