- (1.) Both these applications, filed by the same applicant against the same opposite parties and arising out of the same trial, were connected vide order dated 28.5.2015 passed by this court and are being disposed of by this common order.
(2.) The applicant, by means of the first application under Section 482 Cr.P.C. No. 753 of 2015, has invoked the inherent jurisdiction of this Court with prayer to set aside the order dated 18.7.2014 passed by II Additional Sessions Judge, Gautam Budh Nagar, on Application dated 14.11.2013 filed in S.T. No. 580 of 2011, State Vs. Shivalik Ghosh and another, u/s 376, 323, 328 I.P.C., P.S. Mahila Thana, Noida, District Gautam Budh Nagar, whereby the learned Additional Sessions Judge has rejected the application moved by the applicant under section 311 Cr.P.C.
(3.) By means of second application under Section 482 Cr.P.C. No. 15142 of 2015, the applicant has prayed to direct the trial court i.e. Additional Sessions Judge/F.T.C., Gautam Budh Nagar, not to proceed with the trial of S.T. No. 580 of 2011, State Vs. Shivalik Ghosh and another, u/s 376, 323, 328 I.P.C., P.S. Mahila Thana, Noida, District Gautam Budh Nagar, till the pendency of Criminal Misc. Application u/s 482 No. 753 of 2015.;