Allahabad High Court
Shiv Kumar Pandey@ Shiv Kumar vs State Of U.P. And Another on 31 May, 2022
Author: Gautam Chowdhary
Bench: Gautam Chowdhary
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 86 Case :- APPLICATION U/S 482 No. - 4943 of 2022 Applicant :- Shiv Kumar Pandey@ Shiv Kumar Opposite Party :- State of U.P. and Another Counsel for Applicant :- Suresh Dhar Dwivedi Counsel for Opposite Party :- G.A. Hon'ble Gautam Chowdhary,J.
Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.
This application under Section 482 Cr.P.C. has been filed with the prayer to quash the impugned order dated 15.11.2021 passed by Additional Sessions Judge, Court No.1, Shahjahanpur in S.T. No.787 of 2007 and No. 438 of 2005 (State Vs. Shiv Kumar and another), arising out of Case Crime No. 494 of 2004, under Section 302/34 I.P.C., Police Station Jalalabad, District Shahjahanpur, whereby by learned court below has rejected the application of the applicant to recall the witnesses P.W.9 Dr. Sumit Tandon and P.W. 10 Dr. Himanshu Shekhar.
After hearing the learned counsel for the parties and after perusing the impugned order, this Court is of the opinion, that learned counsel for the applicant could not point out any legal infirmity in the impugned orders, which may call for any interference by this Court in exercise of powers conferred under Section 482 Cr.P.C.
The relief as sought by the applicants is refused.
The application stands dismissed.
Order Date :- 7.2.2022 Order Date :- 31.5.2022 Abhishek Singh