ARUNENDRA Vs. STATE OF U.P.

JUDGEMENT

(1.) The instant Criminal Revision under Sec. 379/401 of the Code of Criminal Procedure, hereinafter referred as "Cr.P.C" has been preferred by the revisionist-Arunendra alias Daddu Yadav with a prayer to set aside the impugned order dtd. 31/10/2023 passed by learned Additional Sessions Judge/Special Judge MP/MLA Court, Prayagraj in Complaint Case No. 2390 of 2010 (UPAD01-007721-2010), under Ss. 307/419, 436/149, 323/149 I.P.C., Police Station Jhunsi, District Prayagraj, whereby application No. 171 kha dtd. 17/10/2023 moved by the complainant under Sec. 319 Cr.P.C. was allowed and revisionist-Arunendra alias Daddu Yadav was summoned to face the trial for the offence punishable under Ss. 307/419, 436/149, and 323/149 I.P.C.

(2.) Heard Mr. V.P. Srivastava, learned Senior Advocate, assisted by Mr. Nipun Singh, learned counsel for the revisionist, Mr. J.K. Upadhyay, learned Additional Government Advocate assisted by Ms. Pratiksha Rai, learned Brief Holder for the State of U.P./opposite party No. 1, Mr. Kunjesh Kumar Dubey, learned counsel for opposite party no. 2 and perused the materials on record.

(3.) Brief facts of the case which are required to be stated are as follow:-