PRADEEP KUMAR TIWARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri I.K. Chaturvedi, learned Counsel for the revisionist, Sri Kamal Krishna, learned Senior Counsel assisted by Sri Uday Shankar Tiwari, learned Counsel for "the opposite party Nos. 2 to 8, learned AGA for the State at length and perused the record.

(2.) This criminal revision is preferred by Pradeep Kumar Tiwari, complainant/informant of the case, who is aggrieved by the order dated 28.10.2017 by which learned Sessions Judge, Basti while rejecting the application No. 35-Kha under section 319 Cr.P.C. has declined to summon opposite party Nos. 2 to 8 in S.T. No. 211 of 2016 (State v. Roop Narayan Giri and others) under section 302 IPC, P.S. Kaptanganj, District Basti.

(3.) Pleadings between the parties have been exchanged and the matter has been ripe for final argument.