Ram Prakash And (2) Ors. vs State Of U.P.& Another.
2012 Latest Caselaw 2041 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 57 of 2001
 

 
Petitioner :- Ram Prakash And (2) Ors.
 
Respondent :- State Of U.P.& Another.
 
Petitioner Counsel :- S.C.Shukla,Ajay Shukla
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the revisionists and learned A.G.A. for the State of U.P.

This revision has been filed against the judgement and order dated 30.10.2000 passed by III-Addl. Sessions Judge, Sitapur in Sessions Trial No. 478 of 1995 under sections 302/ 323 IPC whereby the application under section 319 Cr.P.C.  has been allowed and the revisionists have been summoned to face the trial.

From the perusal of the impugned order it appears that learned trial court has considered the statement of P.W. 1 Rangi Lal. Rangi Lal has made the allegation against the revisionists. According to the statement of the Rangi Lal the participation of the revisionists appears. In such circumstances, the learned trial court has not committed any error in summoning the revisionists  in exercise of powers conferred under section 319 Cr.P.C. The impugned order is not suffering from any illegality or irregularities. The prayer for quashing the same is refused.

However, considering the submissions made by learned counsel for the revisionists that in the present case final report was submitted in respect of the revisionists, thereafter the protest petition was filed by the first informant, the same was also rejected, it is directed that in case the revisionists appear before the court concerned within 45 days from today and apply for bail, the same shall be heard and disposed of expeditiously if possible on the same day.

Interim order dated 26.2.2001 is hereby vacated.

Accordingly this revision is disposed of.

Order Date :- 22.5.2012

RPD