KAILASH NARAIN SHUKLA Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD learned Counsel for the applicant, learned Counsel for the complainant and learned A.G.A.

(2.) AN application under Section 319 Code of Criminal Procedure has been filed to summon the applicant. The applicant was summoned vide order dated 2.12.1996 to face the trial along with other accused in S.T. No. 228 of 1995 State v. Rampal Agnihotri and Ors. under Sections 498A/304B I.P.C. arising out of case Crime No. 107 of 1994 P.S. Sheorajpur District Kanpur Dehat.

(3.) LEARNED A.G.A. and learned Counsel for opposite party -complainant have opposed the version of the applicant and submitted that since there was sufficient evidence and material on record and the name of the applicant was clearly mentioned in the statement of Ramjeewan, informant along with other co -accused, hence the court below has not committed any illegality in the impugned order, therefore the present application is liable to be rejected.