Mahendra Dayal, J. - (1.) The applicant Niranjan Kumar has filed Crl. Misc. Case No. 698 of 2017 for quashing of the proceedings of Sessions Trial No. 802 of 2015, arising out of Case Crime No. 191 of 2015, under Sections 147, 148, 149, 307, 332, 353, 224, 394, 328 IPC, relating to Police Station Hazratganj, District Lucknow, pending in the court of Special Judge CBI-4, Lucknow.
(2.) The Crl. Revision No. 557 of 2016 has been filed by the revisionist Niranjan Kumar against the order dated 5.12.2015, whereby the discharge application moved by the revisionist has been rejected by the Additional Sessions Judge, Court No. 15, Lucknow and the court has proceeded to frame the charge against the revisionist.
(3.) I have heard learned counsel for the parties and have perused the record.;