SULEMAN Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Mr. Navneet Kaushik, Advocate for the revisionist and Mr. P.S. Bohara, Brief Holder for the State/respondent nos. 1 & 2. However, none has turned up on behalf of respondent no. 3/complainant even in the revised call.

(2.) THIS revision has been directed against the order dated 13.8.2004 passed by FTC -II/Additional Sessions Judge, Haridwar in S.T. No. 216 of 1998, State Vs. Mustakim and others.

(3.) THIS application was resisted by other accused persons who were being tried, nevertheless they did not have any locus standi to oppose the same, but even so, the court below heard the learned counsel of other parties and passed the impugned order dated 13.8.2004. The Court exercised its powers u/s 319 Cr.P.C. and summoned the accused Suleman for the same offences, asking him to stand trial along with other co -accused.