RAJENDRA ALIAS RAJE Vs. STATE OF M P

JUDGEMENT

(1.) The applicant has challenged in this revision petition, the order dated 13/03/2015 passed by IV Additional Sessions Judge, Morena in S.T.No.208/2014 whereby the applicant is added as an accused under section 319 of Cr.P.C.

(2.) Facts of the case, in short, are that, one Smt. Sheela Bai had lodged an FIR on 29/10/2013 at about 4.00 pm., that she herself and Savadhan have been assaulted by various persons including the applicant. Complainant, Sheela after treatment recovered whereas Savadhan had expired thereafter. After due investigation, Investigating Officer has filed a charge sheet against 04 accused persons whereas two accused were shown to be absconding. However, no charge sheet was filed against the applicant but the investigation was kept pending against the applicant under section 173(8) of Cr.P.C., During pendency of the sessions trial, an application was moved to add the applicant as an accused and thereafter IV Additional Sessions Judge, Morena vide order dated 13/03/2015 added the applicant as an accused.

(3.) I have heard the learned counsel for the parties on question of admission.