S.C.Agarwal, J. - (1.) Learned counsel for the petitioner is permitted to make correction in the prayer of the writ petition.
(2.) The order passed by A.C.J.M., Court No. 8, Bareilly in Criminal Case No. 1384 of 2007 (State v. Hari Om) under Section 304A Indian Penal Code, P.S. Killa, District-Bareilly and order dated 5.5.2010 passed by the Sessions Judge, Bareilly in Criminal Case No. 189 of 2010 are under challenge in this writ petition.
(3.) Heard learned Counsel for the petitioner and learned AGA for the State.;