REGENT COMPUTRONICS PVT. LTD.

LOKESH SINGH Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

SHIV KUMAR VS. HUKUM SINGH AND ORS. [REFERRED TO]
ANIL KUMAR VS. STATE OF U.P. [REFERRED TO]
POONAM VS. SUMIT TIWARI [REFERRED TO]
BHAGWANT SINGH VS. COMMISSIONER OF POLICE [REFERRED TO]
DELHI DOMESTIC WORKING WOMENS FORUM VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. MAJOR GENERAL MADAN LAL YADAV [RETD ] [REFERRED TO]
A DEVENDRAN R PANDIAN VS. STATE OF TAMIL NADU :STATE OF TAMIL NADU [REFERRED TO]
JK INTERNATIONAL VS. STATE GOVERNMENT OF NCT OF DELHI [REFERRED TO]
PURAN VS. RAMBILAS [REFERRED TO]
DWARKA PRASAD AGARWAL VS. B D AGARWAL [REFERRED TO]
ZAHIRA HABIBULLA H SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
NIRMAL SINGH KAHLON VS. STATE OF PUNJAB [REFERRED TO]
A MANJULA BHASHINI VS. MANAGING DIRECTOR A P WOMENS COOPERATIVE FINANCE CORPORATION LTD [REFERRED TO]
TIKA RAM VS. STATE OF U P [REFERRED TO]
STATE OF KERALA VS. B SIX HOLIDAY RESORTS P LTD [REFERRED TO]
ZAMEER AHMED LATIFUR REHMAN SHEIKH VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) By means of these petitions under Section 482 Criminal Procedure Code (for short 'Cr.P.C.') the petitioners (Lokesh Singh son of deceased (C.P.Singh) has prayed for setting aside the order dated 16.08.2013 (in Crl. Misc. Case No.3769 of 2013) and order dated3.8.2013(in Crl. Misc Case No.3770 of 2013 filed by petitioner (Virendra Singh, first informant of the case) passed by Additional District and Sessions Judge, Court No.1, Lucknow and further directing the trial court to allow the victim/petitioner to address the oral arguments in Sessions Trial No. 341 of 2007, under Section 302, 120B IPC, P.S. Ashiyana, District Lucknow.

(2.) Very interesting and important question of law has been raised in this petition;

(3.) Sri Gopal Chaturvedi, learned Senior Advocate appearing on behalf of petitioner assisted by Sri Vaibhav Kalia, Advocate submitted that by Code of Criminal Procedure amendment Act 2008 (5 of 2009) certain amendments were made in the Cr.P.C. to facilitate the participation of victim in criminal prosecution of an offender. Section 2(wa) definition of 'victim' has been added quoted herein below:

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LOKESH SINGH Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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