Manju Rani Chauhan,J. - (1.) Supplementary affidavit filed by the learned counsel for the applicant today in the Court, which is taken on record.
(2.) Heard Mr. Pravin Kumar Mishra, learned counsel for the applicant, Mr. P.K. Shahi, learned A.G.A. for the State and perused the record.
(3.) This application under Section 482 Cr.P.C. has been filed by the applicant seeking to quash the impugned order dated 12.12.2019 passed by the learned Additional District and Sessions Judge, Court No.05, Bijnor in Criminal Appeal No. 72 of 2018, whereby an application under Section 391 Cr.P.C. was rejected.;