NEERAJ SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Vinod Kumar Pandey, learned counsel for the petitioners, Sri Ran Vijay Singh, learned AGA for the State and Sri Santosh Kumar Yadav "Warsi", learned counsel for opposite party no.2.

(2.) Sri Warsi has filed counter affidavit, the same is taken on record.

(3.) By means of this petition, the petitioners have assailed the order dtd. 22/10/2021 passed by the Additional Sessions Judge, Court No.4, Sultanpur on the application under Sec. 319 Cr.P.C. in Sessions Trial No.116 of 2015, State Vs. Sachin and others, arising out of Case Crime No.307 of 2014, under Ss. 302, 323, 504 & 506 IPC, Police Station Motigarpur, District Sultanpur by means of which the petitioners have been summoned in the aforesaid case.