- (1.) Heard learned counsel for the applicant and the learned A.G.A.
(2.) Present application under Section 482 Cr.P.C. has been filed for quashing the order dated 05.7.2013 passed by Additional District and Sessions Judge, Court No. 2 Gorakhpur in Sessions Trial No. 117 of 2009 under Sections 147, 148, 149, 302, 307, 504 and 506 IPC, police station Pipiganj, district Gorakhpur State versus Rakesh Mani Tripathi and others.
(3.) Learned counsel for the applicant contends that earlier the applicant had filed 482 application No.16615 of 2013 for quashing the order dated 07.5.2013 passed by Additional District and Sessions Judge, Court No. 2 Gorakhpur in Sessions Trial No. 117 of 2009 under Sections 147, 148, 149, 302, 307, 504 and 506 IPC, police station Pipiganj, district Gorakhpur, whereby the application for summoning the treatment documents of the injured from the Government hospital (Medical College) has been rejected on the ground that that the same was not relied upon by the prosecution.;