Karuna Nand Bajpayee, J. - (1.) Heard applicant's counsel as well as learned A.G.A. and perused the record.
(2.) This application u/s 482 Cr.P.C. has been filed seeking the quashing of order dated 17.2.2018 passed by learned Special Judge Anti Corruption, Gorakhpur in S.T. No. 186 of 2015 (State Vs. Satish Singh), arising out of Case Crime No. 21 of 2015, under Section 302 I.P.C. and 3/25 Arms Act, Police Station Khorabar, District Gorakhpur.
(3.) Submission of counsel for the applicant is that the witness who has been allowed by the trial court to be called up again and depose, should not have been allowed to depose again as PW-1 Smt. Saroj Singh has already been examined in the court and, therefore, the impugned order deserves to be quashed.;