NITIN Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary affidavit has been filed by the learned counsel for the revisionist and the same is taken on record.

(2.) Heard Sri Amit Daga, learned counsel for the revisionist and Sri G.P. Singh, learned A.G.A. for the State.

(3.) The present revision has been preferred against the order dated 30.10.2019 passed by learned Additional Sessions Judge, Court No. 1, Muzaffar Nagar in S.T. No. 976 of 2019, arising out of case crime no. 66 of 2019, under Section 323, 328, 376 and 506 IPC, P.S. Nai Mandi, District Muzaffar Nagar registered under various sections of IPC at P.S. Nai Mandi, District Muzaffar Nagar, whereby learned court rejected revisionist's discharge application being paper no. 14 Kha moved under Section 227 Cr.P.C. and also decided informant's application being paper no. 9Kha by remanding the proceedings of the aforesaid trial to the court of learned Magistrate and directed both the parties to appear before court below on 8.11.2019.