SONE LAL YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS is an application under sec. 482 Cr.P.C. for quashing the order dated 10.12.2003 passed by Fast Track Court No. 1, Madhubani in S.Tr. No. 111/81 by which he has added the petitioner as an accused under the provisions of Sec.319 Cr.P. C. and has ordered to issue summons against him for facing trial.

(2.) HEARD both sides.

(3.) LEARNED counsel for O.P. Nos. 2 and 3 submitted that P.Ws. 1 and 2 had stated in their evidence that the petitioner had also taken part in the alleged occurrence and the power u/s 319 Cr.P.C. can be exercised at any stage during trial. Therefore, there is no illegality in the impugned order.