- (1.) By means of this application under section 482 CrPC, an order passed on an application of the prosecution under section 311 CrPC relating to ST No. 820 of 2002 (State Vs. Jai Chandra and others), arising out of Case Crime No. 93 of 2015, under sections 147, 148, 149, 307, 302, 328, 394, 411 IPC and 27, Arms Act, PS Khudaganj, district Shahjahanpur, pending before the ADJ III, Shahjahanpur, is under challenge.
(2.) It has been submitted that the application under section 311 CrPC was filed by the prosecution after conclusion of the arguments, and after a date has been fixed for delivery of judgement, which was 25.5.2015.
(3.) Initially, after the conclusion of the arguments on 14.5.2015, an application appears to have been moved by the prosecution to furnish case-law. On this application, the matter was fixed on 28.5.2015. Thereafter, on 15.6.2015, the application was filed, which has been allowed by the order impugned.;