MOHAMMAD KALEEM Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave Granted.

(2.) The Appellant herein is the complainant in the First Information Report [FIR] dtd. 22/8/2017 registered at Police Station ­ Kotwali Nagar, District Muzaffarnagar under Ss. 307, 302 and 120-B, Indian Penal Code, 1860 [IPC] and PW-1 in subsequent proceedings arising therefrom. He takes exception to the Trial Court [Additional Sessions Judge, Court No.1 ,Muzzaffarnagar in Sessions Trial 414 of 2018] and High Court [High Court of Judicature at Allahabad in Criminal Revision No. · 1687 of 2020] both refusing to allow his application to summon additional accused preferred under Sec. 319 of the Code of Criminal Procedure [CrPC].

(3.) The case pertains to the alleged killing of one Ammar and the people who apparently, came together to make it happen. The FIR read thus: