Ved Prakash Vaish, J. - (1.) Heard Sri Gopal S. Chaturvedi, Senior Advocate assisted by Sri Prashant Vyas, learned counsel for the applicant, Sri Sanjay Sharma, learned A.G.A. for the State and have carefully perused the material on record.
(2.) By way of present application under Section 482 of Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Cr.P.C.') the applicant calls in question the order dated 22.9.2018 passed by learned Sessions Judge, Kanpur Nagar in S.T. No.634 of 2014 (State Vs. Rajkumar Agrawal @ Raju Garg and others, arising out of Case Crime No.211 of 2014 whereby the charges for the offence under Sections 302, 120B, 149 I.P.C. and 7 of Criminal Law Amendment Act and 3/25 Arms Act were framed against the applicant.
(3.) The brief facts of the case are that on 26.5.2014, respondent no.2, namely, Vishal Gupta lodged a first information report against the applicant, Santosh Kureel and two unknown persons; on the basis of said complaint, Case Crime No.211 of 2014 was registered at Police Station Govind Nagar, District Kanpur Nagar. On completion of the investigation, the Investigating Officer submitted the charge-sheet against all the four accused persons, the case was committed to the Sessions Court and the trial was commenced as S.T. No.634 of 2014.;