- (1.) Heard learned counsel for the applicant and learned A.G.A. for the State.
(2.) No notice is issued to private opposite party in view of the order proposed to be passed today, however, liberty is reserved for private opposite party to apply for variation or modification of this order if he/she feels so aggrieved.
(3.) This application u/s 482 Cr.P.C. has been filed with a prayer to quash the orders dated 19.12.2015 as well as 1.4.2016 passed by Sessions Judge, Sant Kabir Nagar in Sessions Trial No.43A of 2013 (State Vs. Khursheed @ Raju and others) arising out of case crime no.853 of 2012 under sections 302, 120-B IPC, Police Station Kotwali Khalilabad, District Sant Kabir Nagar, whereby application for adjournment moved on behalf of the applicant was rejected and opportunity of cross-examination of prosecution witness no. 4 namely Chandra Shekhar was closed.;