- (1.) Heard learned counsel for the petitioner, learned Standing Counsel for the State and Sri Nitin Srivastava, learned counsel appearing for opposite party no. 4 and perused the record.
(2.) The present writ petition has been filed by the accused/petitioner with the prayer to issue a writ, order or direction in the nature of certiorari thereby quashing the impugned orders dated 19th February, 2015 and 20th July, 2015 passed by Chief Judicial Magistrate, Gonda and Additional Sessions Judge (Fast Track Court No.1) Gonda, District Gonda, respectively.
(3.) The facts giving rise to the present writ petition may be briefly summarized below :-;