AKHILESH Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) The appellant before this Court has challenged the order dtd. 8/7/2024 passed by the High Court of Judicature at Allahabad where criminal revision filed by respondent no. 2 (Krishna Pal Singh) and respondent no. 3 (Sanju @ Sanjay) was allowed and the Trial Court's order dtd. 7/7/2023, summoning the above respondents under Sec. 319 of Code of Criminal Procedure, 1973 (hereinafter referred to as 'CrPC'), was set aside.

(3.) The brief facts of the case are as follows: