MAHMOOD AKHTAR Vs. MOHAMMAD UMAR BEG

JUDGEMENT

(1.) By means of present C482 application, applicant has put to challenge the order dtd. 30/5/2013, passed by learned City Magistrate, Dehradun in Case No.03 of 2011, whereby the application for impleadment of 'Umar Beg", a party to the proceedings has been allowed; as well as the judgment and order dtd. 24/5/2014, passed by learned Sixth Additional Sessions Judge, Dehradun in Criminal Revision No.104 of 2013, Mahmood Akhtar vs. Umar Beg and others, whereby the revision petition filed by the applicant has been rejected and the order dtd. 30/5/2013 passed by learned City Magistrate was affirmed.

(2.) Heard learned counsel for the parties.

(3.) Learned counsel for the applicant submits that the order passed by learned trial court as well as by revisional court is bad in law as Mr. Umar Beg has no locus in the matter and he has wrongly been impleaded as party in the proceedings under Sec. 145 Cr.P.C.