VIJAI SAHAGAL Vs. STATE OF U P

JUDGEMENT

(1.) POONAM Srivastava, J. Heard learned Counsel for the applicant and learned A. G. A for the State.

(2.) THIS application has been filed for quashing the entire proceedings of Session Trial No. 274-B of 2001, pending in the Court of Additional Session Judge/ Fast Track Court No. 28, Etawah, State v. Vijai Sahagal, under Sections 466, 473, 489-B and 489-C I. P. C. Police Station Bakewar, District Etawah.

(3.) IN the circumstances, the present applicant, who was identical placed in the First INformation Report registered at case crime No. 97 of 2001, arising out of the same incident dated 1-4-2001, is being tried separately whereas the Session Trial in respect of the two other accused has ended in a clear acquittal.