Mohammad Yunus vs State Of U.P.
2012 Latest Caselaw 1773 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 446 of 2001
 

 
Petitioner :- Mohammad Yunus
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Abdul Rafey Siddiqui
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard Sri Abdul Rafey Siddiqui, learned counsel for the revisionist, learned A.G.A.  for for the State of U.P. and perused the record.

This revision has been filed against the order dated 5.10.2001 passed by II, Addl. Session Judge, Faizabad in S.T. No. 472 of 2000 under sections 307, 504, 506 IPC whereby the application under section 319 Cr.P.C. has been allowed and revisionist has been summoned to face the trial.

From the perusal of the impugned order it appears that after considering the examination-in-chief  of Mohd. Taufiq the learned trial court has allowed the application under section 319 Cr.P.C. The examination-in-chief discloses the commission of cognizable offence. The trial court has not committed any error in passing the impugned order dated 5.10.2001. There is no good ground to interfere in the impugned order dated 5.10.2001, therefore, the prayer for quashing the impugned order is refused.

However, considering the submission made by learned counsel for the revisionist  that in the present case other co-accused persons have been tried and they have  been acquitted, it is directed that in case the revisionist appears before the court concerned within 30 days from today and applies for bail, the same shall be heard and disposed of expeditiously if possible on the same day.

It is further directed that the proceedings of the above mentioned trial shall be  expedited.

Accordingly this revision is finally disposed of.

Order Date :- 15.5.2012

RPD