Allahabad High Court
Raj Kumar Verma vs State Of U.P. And 4 Others on 18 August, 2025
Author: Deepak Verma
Bench: Deepak Verma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:140507 Court No. - 72 Case :- APPLICATION U/S 482 No. - 2955 of 2020 Applicant :- Raj Kumar Verma Opposite Party :- State Of U.P. And 4 Others Counsel for Applicant :- Manvendra Nath Singh,Nar Singh Narayan Verma Counsel for Opposite Party :- G.A. Hon'ble Deepak Verma,J.
1. Heard learned counsel for the applicant and learned AGA for the State.
2. The present 482 Cr.P.C. application has been filed to quash/set aside the order dated 22.10.2019 passed by the 4th Additional Sessions Judge, Jaunpur in Criminal Revision No.264 of 2018 (Raj Kumar Verma vs. State of U.P. and others) and judgment and order dated 10.09.2018 passed by the Additional Chief Judicial Magistrate 5th, Court No.16, Jaunpur in Case No.1692 of 2017 (State vs. Ram Dayal) arising out of N.C.R. No.106 of 2016, Case Crime No.147 of 2017, under sections 325, 323, 504, 427 I.P.C., Police Station Sarpataha, District Jaunpur, rejecting application under section 173(8) Cr.P.C. filed by the applicant.
3. Instant application has filed against the order dated 22.10.2019 passed by the revisional court in Criminal Revision No.264 of 2018 (Raj Kumar Verma vs. State of U.P. and others) arising out of order dated 10.09.2018 by rejecting application under section 173(8) Cr.P.C of the applicant. Learned counsel for the applicant submits that the applicant has received grievous injury, fracture of right parietal bone. He moved application under section 173(8). Investigating Officer had not discussed the injury received by the applicant in charge-sheet, therefore, moved application for further investigation. Trial court rejected application under section 173 (8) Cr.P.C. Thereafter, applicant filed Criminal Revision No.264 of 2018. Revision of the applicant had been rejected by order dated 22.10.2019 with observation that revisionist has option to produce all the medical examination report at the time of framing of charge and rejected revision of the applicant.
4. Considered the argument of learned counsel for the parties. The order dated 22.10.2019 is just and proper. Applicant who is informant/injured having remedy to produce all the relevant documents at the time of framing of charge before the court concerned. No interference is warranted. The present 428 Cr.P.C. application of applicant- Raj Kumar Verma, is hereby dismissed with the aforesaid observation.
Order Date :- 18.8.2025 SKD