RAMESH TIWARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Instant Criminal Revision has been preferred under Sec. 397/401 Cr.P.C. against order dtd. 26/2/2024 passed by Learned Session Judge, Bhadohi in Misc. Criminal Case No. 155 of 2018 Ramesh Tiwari Vs. State, whereby the revisionist has been summoned to face trial in exercise of powers under Ss. 319 Cr.P.C. for charge under Ss. 323, 325, 452, 504, 506, 308 IPC in a case arising out of Case Crime No.186 of 2006, P.S. Suriyawa, District Bhadohi. Revisionist has been summoned on application filed by respondent No.2, the informant in the case.

(2.) Heard learned counsel for the revisionist, learned counsel for the respondent No.2 and learned A.G.A. for the State-respondent and perused the material available on record.

(3.) Learned counsel for the revisionist has contended that the learned court below has not recorded its finding with regard to its satisfaction while passing the impugned order dtd. 26/2/2024 in exercise of powers under Sec. 319 Cr.P.C. Whereby the revisionist has been summoned to face trial for charge under Ss. 323, 325, 452, 504, 506, 308 IPC.