Smt. Vimlesh And 3 Others vs State Of U.P. And Another
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Allahabad High Court

Smt. Vimlesh And 3 Others vs State Of U.P. And Another on 3 June, 2024

Author: Siddhartha Varma

Bench: Siddhartha Varma

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:100858
 
Court No. - 64
 
Case :- CRIMINAL REVISION No. - 4276 of 2023
 
Revisionist :- Smt. Vimlesh And 3 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Adarsh Singh,Kundan Rai,Manoj Mishra,Uday Pratap Singh,Vivek Tiwari
 
Counsel for Opposite Party :- G.A.,Pankaj Dwivedi
 

 
Hon'ble Siddhartha Varma,J.
 

1. Heard learned counsel for the applicants and learned A.G.A. for the State.

2. The applicants have been summoned in the Session Trial No. 1314 of 2021. Earlier certain accused persons were summoned in the case but during the proceedings, the Court for cogent reasons has found that the applicants also were required to be summoned.

3. Learned counsel for the applicants submitted that for no reason whatsoever the applicants have been summoned.

4. The Court finds that there are sufficient grounds present in the order which have weighed on the mind of the Court for summoning of the accused persons. As per the judgment of Supreme Court in Hardeep Singh vs. State of Punjab reported in (2014) 3 SCC 92 the Court has definitely given reasons for the summoning of the applicants in the revision.

5. Under such circumstances, no interference is warranted.

6. The instant Criminal Revision is accordingly, dismissed. As and when the revisionists appear they may apply for bail etc. before the Court concerned.

Order Date :- 3.6.2024

M.S. Ansari

(Siddhartha Varma,J.)