Vivek Chaudhary, J. - (1.) Heard learned counsel for the petitioner at length.
(2.) Present petition is filed by the petitioner for quashing the impugned order dated 29-11-2018 passed by learned District & Sessions Judge, Kanpur Dehat by which the court below framed charges against the applicant as well as entire criminal proceedings against the applicant in S.T. No. 340 of 2017, in Case Crime No. 401 of 2015, under sections 308,323,504,506 I.P.C., Police Station-Akbarpur, District-Kanpur Dehat, pending in the court of learned Sessions Judge, Kanpur Dehat.
(3.) Learned counsel for the applicant could not point out any illegality in the order of framing of charges dated 29-11-2018 as well as in the chargesheet. Merely because earlier a final report was submitted, cannot be a ground for quashing of the chargesheet. Similarly, the evidence being adduced by the accused-applicant, cannot be looked into by this court at this stage.;