Sulla @ Vinod Yadav vs State Of U.P.
2017 Latest Caselaw 516 ALL

Citation : 2017 Latest Caselaw 516 ALL
Judgement Date : 11 May, 2017

Allahabad High Court

Sulla @ Vinod Yadav vs State Of U.P. on 11 May, 2017

Bench: Rajesh Dayal Khare




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- APPLICATION U/S 482 No. - 14718 of 2017
 

 
Applicant :- Sulla @ Vinod Yadav
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Saroj Kumar Tiwari
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajesh Dayal Khare,J.

Heard learned counsel for the applicant and the learned A.G.A. for the State.

The present application has been preferred for quashing the order dated 02.5.2017 passed by the Additional District Judge, Court No. 3 Aligarh in Sessions Trial No. 378 of 2013 arising out of case crime No.717 of 2012 under Section 302/34 IPC, police station Gandhi Park, district Aligarh, whereby order has been passed for closing defence of the applicant.

It is contended that on 12.4.2017 an order was passed for Dasti Summons to be issued which was never given to the applicant and order impugned has been passed.

After hearing the learned counsel for the applicant, learned A.G.A. and after perusing the material on record, this Court is of the opinion that, the applicant has remedy open to him by way of filing an appropriate application before the concerned Court below under relevant provisions of Criminal Procedure Code, at appropriate stage, for redressal of his grievances, if so advised.

With the aforesaid observation, this application is finally disposed of.

Order Date :- 11.5.2017

faraz