KUNWAR SARVESH KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) WE have heard learned counsel for the parties. Leave granted.

(2.) THIS appeal by special leave is directed against the judgment and order dated 3rd April, 2007 passed by the learned Single Judge of the High Court of Judicature at Allahabad in Criminal Misc. Application No. 7343 of 2007 whereby the learned Single Judge upheld the order dated 24th March, 2007 passed by the Additional Sessions Judge-I, Muradabad whereby the learned Additional Sessions Judge had taken a cognizance against the accused appellant under Section 319 of the Criminal Procedure Code on the statement of Dharam Pal Singh (PW-1 ).