Allahabad High Court
Pala vs State Of U.P. And Another on 19 January, 2010
Author: Ravindra Singh
Bench: Ravindra Singh
Court No. - 54 Case :- APPLICATION U/S 482 No. - 1227 of 2010 Petitioner :- Pala Respondent :- State Of U.P. And Another Petitioner Counsel :- Ramesh Kumar Singh Respondent Counsel :- Govt. Advocate Hon'ble Ravindra Singh,J.
Heard learned counsel for the applicant and learned A.G.A. This application has been filed with a prayer to quash the order 7.11.2009 passed by learned Addition Sessions Judge/Special Judge, Mathura in S.T.No. 739 of 1995 whereby the application under section 311 has been rejected.
From the perusal of the application, it appears that no specific reason on which the cross examination of Pws 1 and 2 is essentially required for just decision of the case, has been mentioned. There is no illegality in rejecting the application, therefore the prayer for quashing the impugned order dated 7.11.2009 is refused. However, it is directed that in case a perfect application under section 311 Cr.P.C. is moved by the applicant, the same shall be heard and disposed of in accordance with the law.
With the above direction, this application is disposed of finally. Order Date :- 19.1.2010 Su