- (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 order dated 5.3.2016 passed by Special Judge (Gangster Act), Court No.3, Pilibhit in criminal special trial no.56 of 2012 under sections 420, 465, 468, 471 IPC and section 2/3 U.P. Gangster & Anti-social Activities (Prevention) Act, P.S. Sungarhi, District Pilibhit, whereby application for adjournment moved on behalf of the applicant was rejected and opportunity of cross-examination of prosecution witnesses no. 4, 5 & 6 namely, Dinesh Kumar Pandey, Sunil Kumar Sharma and Ashutosh Sharma was closed.;