VIJAY Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the revisionist, Sri Ashok Mishra, and the learned A.G.A. for the State. Both agreed that this revision be disposed of finally at this stage.

(2.) THE only prayer made by the learned counsel for the revisionist at this stage is that the revisionist be heard before framing of the charge by the court concerned. Since there is no objection on behalf of the State and even otherwise the trial Judge has to give an opportunity of hearing to the parties at the time of consideration of charge, the request is allowed. THE learned trial Judge will give an opportunity of hearing to the petitioner/revisionist before framing of the charge, in case it has not so far been framed.