Allahabad High Court
Raghunath Shashtri vs State Of Up And 6 Others on 28 January, 2020
Author: Naheed Ara Moonis
Bench: Naheed Ara Moonis
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 46 Case :- APPLICATION U/S 482 No. - 3109 of 2020 Applicant :- Raghunath Shashtri Opposite Party :- State Of Up And 6 Others Counsel for Applicant :- Mainuddin Ahamad Counsel for Opposite Party :- G.A. Hon'ble Naheed Ara Moonis,J.
Heard learned counsel for the applicant, learned AGA for the State and perused the record.
The instant application under Section 482 Cr.P.C. has been filed by the applicant with a prayer to quash the order dated 4.12.2019 passed by the learned Special Judge, S.C./S.T. Act, Mau in Special Sessions Trial No.113 of 2017 (State Vs. Angad Singh) arising out of case crime no.77 of 2013, under Sections 323,325,504,506 IPC and Section 3(1)(10) of S.C./S.T. Act, P.S. Kotwali, District Mau whereby the application moved on behalf of the applicant under Section 319 Cr.P.C. against the accused respondent nos.2 to 7 to summon them to face the trial has been rejected.
From the perusal of the application under Section 319 Cr.P.C. it is absolutely clear that it has been moved only on the basis of statement of the complainant and other witnesses recorded under Section 161 Cr.P.C.
Hence this application is absolutely misconceived. It is accordingly dismissed at this stage.
Order Date :- 28.1.2020 M. Tariq