AJAY Vs. STATE OF U P

JUDGEMENT

(1.) Learned Counsel for the revisionist is permitted to add ground which now is being canvassed in this revision.

(2.) Revisionist Ajay is aggrieved by the impugned order dated 11.2.2011 passed by Special/Additional Sessions Judge, FTC-I, Saharanpur in Special Session Trial No. 374 of 2008 under Sections 147, 148, 452, 323, 324, 294, 504 I.P.C. and 3(1)(X) SC/ST Act, Police Station Kotwali Dehat, District Saharanpur. By the impugned order, the revisionist is directed to be summoned by the trial Judge wielding powers under Section 319 Code of Criminal Procedure and 21.2.2011 was fixed for the said purpose.

(3.) The impugned order has been passed while judgmenting S.S.T. No. 374 of 2008 State v. Navneet and Ors. relating to the aforesaid offences and Crime No. 551 of 2006, Police Station Kotwali Dehat, District Saharanpur.