- (1.) Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.
(2.) The present application under Section 482 Cr.P.C. has been moved for quashing the order dated 9.8.2016 passed by Additional Sessions Judge Court No.3, Etah passed in S.T. No.96 of 2012 (State Vs. Yadram and others), under Sections 323, 307, 504 I.P.C., Case Crime No.208 of 2011, P.S. Mirehchi, District Etah.
(3.) Learned counsel for the applicant contends that Sessions Judge, Etah has acted wrongly in rejecting the application of accused-applicant under Section 311 Cr.P.C. for summoning the prosecution witness Somendra for further cross examination on the ground that it has not been disclosed in the application as to on which points the witness is sought to be further cross-examined.;