SHANKAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the applicant and learned A.G.A. for the State.

(2.) THE present application under Section 482 Cr.P.C. has been filed for quashing the order dated 08.07.2014 passed by Additional District and Sessions Judge, Court No. 3, Agra in Sessions Trial No. 651 of 2007 arising out of Case Crime No. 359 of 2006, State Vs. Ram Ji Lal and others, under section 302 IPC, Police Station -Fatehpur Seekari, District -Agra and to stay the aforesaid proceedings.

(3.) THE grievance of the applicant is against the order dated 08.07.2014 by virtue of which the application under section 311 Cr.P.C. has been rejected, copy of which has been filed as Annexure No. 5 to the affidavit accompanying the application.