Vinod Prasad, J. - (1.) Heard learned Counsel for the applicant and the learned A.G.A.
(2.) Supplementary affidavit filed by counsel for the applicant is taken on record.
(3.) The applicant has challenged the proceeding of Case Crime No. 176 of 2005, under Sections 323, 308, 504, I.P.C, Police Station Badlapur, District Jaunpur. The Charge sheet has been laid against the applicant for the offence under Sections 323, 308, 504, I.P.C., vide Crime No. 176 of 2005 by the police of Police Station Badlapur, District Jaunpur.;