SURESH KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Madan Gopal Tripathi, learned counsel for the applicant, Mr. Anirudh Kumar Singh, learned A.G.A.-I appearing for the State and Mr. Vishva Nath Pratap Singh, learned counsel for the opposite party no.2.

(2.) The instant application under Sec. 482 Cr.P.C has been filed by the applicant to set aside the impugned order dtd. 12/4/2023 passed by Additional Session Judge, (P.O.C.S.O.-I), Ambedkar Nagar in Session Trial No.23 of 2020 under Sec. 363, 366 and 376 I.P.C. at Police Station- Ahirauli, DistrictAmbedkar Nagar.

(3.) Learned counsel for the applicant has contended that despite the fact that the applicant was not named in the F.I.R. nor in the charge-sheet though on the application of the complainant filed under Sec. 319 Cr.P.C. (Annexure No.19), the learned trial Court summoned the applicant vide order dtd. 20/8/2015.