RAJARAM CHATURVEDI Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THIS petition under section 482 of the Cr. P.C. has been filed by the petitioner being aggrieved by order dated 22.08.2015 passed by the Additional Sessions Judge, Rewa in Cr. Revision No. 15/2015 whereby the order passed by the trial court dated 22.12.2014 in Cr. Case No. 1105/2013 under section 319 of the Cr.P.C. impleading one Rajneesh Chaturvedi as an accused, has been affirmed and confirmed.

(3.) IT is stated that subsequently, Rajneesh Chaturvedi was named as a person who was involved in the incident by the prosecution witnesses Brajesh Chaturvedi, Ramkali and Vivek Chaturvedi and on the basis of the statements of these three witnesses, the prosecution filed an application under section 319 of the Cr.P.C. for impleading Rajneesh Chaturvedi as an accused which was allowed by the trial court by order dated 22.12.2014 and the revision filed by the petitioner against the said order has also been dismissed by order dated 22.08.2015, hence this application under section 482 of the Cr.P.C.