Sudhir Agarwal, J. - (1.) Heard learned counsel for applicant and learned A.G.A. for State.
(2.) This application under Section 482 Cr.P.C. has been filed praying for quashing of order dated 30.11.2004 passed by Additional Sessions Judge (Fast Track Court-I), Ghazipur in Sessions Trial No. 246 of 1996 (State v. Chandra Shekhar).
(3.) Applicant has been summoned under Section 319 Cr.P.C. by Trial Court relying on statement of PW-2, Daya Ram and Court below has passed a detailed order considering statement and entire evidence placed before it. Court below has recorded a finding that there is sufficient material against applicant under Sections 394, 302 IPC.;