GULSHAN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal takes exception to the judgment and order dated 02.03.2016 passed by the High Court of Judicature at Allahabad in Criminal Revision No. 602/2016, whereby the order passed by the Court of Additional Sessions Judge, Fast Track Court, Aligarh, dated 04.01.2016 in Sessions Trial No.192/2015 has been affirmed by the High Court.

(3.) By that order the Trial Court rejected the application moved by the prosecution for summoning the persons named in the application including respondent nos. 3 to 5 under Sec. 319 of the Code of Criminal Procedure. Be it noted, this appeal is pressed only against respondent nos.3 to 5.