AHAMAD ALI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sunil Kumar, learned counsel for the revisionists, Sri Mithilesh Kumar, learned AGA for the State and perused the record.

(2.) Instant criminal revision has been preferred against the impugned order dtd. 26/5/2022 passed by the Juvenile Justice Board, Bulandshahar in Criminal Case No. 140 of 2015 (State vs Saleem @ Julla) arising out of Case Crime No.819 of 2015, under Sec. 302, 506 IPC, Police Station- Khurza Nagar, District Bulandshahar, whereby the application preferred by the State under Sec. 319 Cr.P.C. dtd. 28/10/2021 was allowed by the Juvenile Justice Board, Bulandshahar and the revisionists were summoned to stand trial under Ss. 302, 506 IPC.

(3.) Factual matrix of the case is that first information report was lodged on 13/8/2015 in Case Crime No. 819 of 2015, under Ss. 302, 506 IPC, Police Station Khurza Nagar, District Bulandshahar against Saleem @ Julla, Mauseem and Ahmad Ali by the complainant Buniyad Khan.