MAQBOOL Vs. STATE OF U P AND ANOTHER

JUDGEMENT

(1.) Shri Bharat Singh and Shri Sudhir Dixit have file their appearance slip on behalf of opposite party no. 2, which is taken on record.

(2.) Heard Shri Vimlendu Tripathi along with Shri Kuldeep Johri and Shri Askari Hussain on behalf of the applicant, learned AGA for the State and Shri Bharat Singh along with Shri Sudhir Dixit on behalf of the opposite party no.2.

(3.) The present criminal revision has been preferred against the order dated 05.06.2018 passed by learned Additional Sessions Judge, Court no. 1, Pilibhit in Session Trial No. 117 of 2018 (State Vs. Maqbool and others), arising out of Case Crime No. 190 of 2017, under Section 147, 326A, 354Ka, 323, 504, 506 I.P.C., Police Station Neoria, District Pilibhit by which the application filed by the application seeking discharge qua the offence alleged under Section 326(A) of I.P.C. has been rejected.