Poonam Srivastava, J. - (1.) Heard Shri S.M.N. Abbas Abedi, Counsel for the applicant and learned A.G.A. for the State.
(2.) The order dated 26/9/2005 passed by the Additional Sessions Judge, Court No. 11 Meerut in Sessions Trial No. 1016 of 2004- State v. Jagat Bihari Lal Saxena, arising out of Case Crime No. 156 of 2004 under sections 364, 302, 201, I.P.C., Police Station Kotwali, District Meerut, is impugned in this application.
(3.) A First Information Report was registered against the applicant under section 364, I.P.C. on 14/9/2004 by the opposite party No. 2 a copy of which is annexed as Annexure No. 1 to the affidavit filed in support of this application.;