KARUNA NAND BAJPAYEE,J. - (1.) This application under section 482 Cr. P.C., 1973 has been preferred on behalf of applicant seeking the quashing of impugned orders dated 05.10.2017 and 28.10.2017 passed by the Additional District and Sessions Judge, Court No. 14, Allahabad in S.T. No. 28 of 2012 (State v. Ashiq @ Malli and others) under section 302, 201 I.P.C., Police Station-George Town, District-Allahabad, whereby the court below has rejected the applications moved on behalf of applicant under section 311 Cr. P.C., 1973
(2.) Shri Bhuwan Raj, Advocate has filed counter affidavit today on behalf of opposite party No. 2, which has been taken on record.
(3.) Heard Shri Deepak Dubey, learned counsel for the applicant.;