VIKRAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This revision application is directed against the order below Exh.22 dated 18.2.2006, passed by the 1st Ad hoc Additional Sessions Judge, Pusad allowing application and adding the applicant as co-accused for the offence under Section 411 of the Indian Penal Code.

(2.) Learned Counsel for the applicant in support of the application argued that the Court has exercised power under Section 319 of the Code of Criminal Procedure without the trial having commenced and there is no other provision or power in the Court to issue accused summons to the applicant except after commencement of trial. He, therefore, argued that at any rate even on merits there is no material to issue accused summons to the applicant and that is another reason why the applicant should not be asked to face trial.