Arjun Singh vs State Of U.P. & Another
2016 Latest Caselaw 6660 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- CRIMINAL REVISION No. - 3311 of 2016
 

 
Revisionist :- Arjun Singh
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Revisionist :- Sunil Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajesh Dayal Khare,J.

Heard learned counsel for the revisionist and learned A.G.A. for the State respondent.

The present revision has been filed against the order dated 4.10.2016 passed by Additional District and Sessions Judge, court no.8, Bulandshahar in ST No. 108 of 2016 (crime no. 369 of 2015) under Section 147, 148, 149, 307 IPC, whereby discharge application of the revisionist has been rejected and charges have been framed.

After hearing the learned counsel for the applicant and after perusing the materials on record, this court is of the opinion that the applicant has remedy open to him by moving appropriate application before the court concerned, under the relevant provision of Cr.P.C., for redressal of his grievances, if so advised.

With the above observation, this application is disposed of.

Order Date :- 25.10.2016

Ashish