ANUJ @ GUNGA Vs. STATE & ORS.

JUDGEMENT

(1.) The present petition has been filed by the petitioner with the prayer to set aside the impugned order dated 03.10.2013 passed by the Ld. A.S.J. in Crl. Revision No. 75/2012 titled as "Jai Prakash & Ors. Vs. State & Anr." vide which the Ld. A.S.J. held that the order of the framing notice U/s 341/323 IPC was without any merits and allowed the said Crl. revision filed by the revisionists (respondent Nos. 2 to 4 herein) by setting aside the impugned order dated 30.08.2012 passed by the Ld. MM and discharged the revisionists who are respondent Nos. 2 to 4 herein. The petitioner has further prayed to uphold the orders dated 30.08.2012 passed by the Ld. Trial Court in criminal complaint case No. 407a/12/05 titled as "Anuj @ Gunga Vs. Jai Prakash & Ors."

(2.) The state (respondent No. 1) has filed the status report and respondent Nos. 2 to 4 have also filed their replies. The petitioner filed rejoinder to the replies of the respondents.

(3.) I have heard the Ld. APP for the State, Ld. Counsel for the petitioner and the Ld. Counsel for respondent Nos. 2 to 4 and perused the records.