BALBEER Vs. STATE OF U.P.
LAWS(ALL)-2016-7-124
HIGH COURT OF ALLAHABAD
Decided on July 29,2016

BALBEER Appellant
VERSUS
STATE OF U.P. Respondents


Referred Judgements :-

GOMER SIRDA VS. QUEEN-EMPRESS [REFERRED]
SAHIB DIN VS. THE CROWN [REFERRED]
FAKHRUDDIN VS. THE CROWN [REFERRED]
LABHSING VS. EMPEROR [REFERRED]
DAGDU GOVINDSHET WANI VS. PUNJA VEDU WANI [REFERRED]
RAGHUBANS DUBEY VS. STATE OF BIHAR [REFERRED]
STATE OF U.P. VS. LAKSHMI BRAHMAN AND ANOTHER [REFERRED]
BRINDABAN DAS AND OTHERS VS. STATE OF WEST BENGAL [REFERRED]
STATE OF BIHAR VS. RAM NARESH PANDEY:RAM NARESH PANDEY [REFERRED]
PYARE LAL BHARGAVA VS. STATE OF RAJASTHAN [REFERRED]
RAMNARAYAN MOR VS. STATE OF MAHARASHTRA [REFERRED]
PEDDA NARAYANA VS. STATE OF ANDHRA PRADESH [REFERRED]
SAT PAUL VS. DELHI ADMINISTRATION [REFERRED]
STATE OF KARNATAKA VS. L MUNISWAMY [REFERRED]
AMAR NATH VS. STATE OF HARYANA [REFERRED]
STATE OF BIHAR VS. RAMESH SINGH [REFERRED]
RATILAL BHANJI MITHANI VS. STATE OF MAHARASHTRA [REFERRED]
UNION OF INDIA VS. PRAFULLA KUMAR SAMAL [REFERRED]
V C SHUKLA VS. STATE [REFERRED]
STATE DELHI ADMINISTRATION INDIAN FEDERATION OF WOMEN LAWYERS VS. LAXMAN KUMAR:SHAKUNTALA [REFERRED]
MAHALAKSHMI OIL MILLS MAHALAKSHMI TRADERS RAMALINGESWARA OIL MILL JAVA KRISHNA OIL MILLS VS. STATE OF ANDHRA PRADESH:COMMERCIAL TAX OFFICER:COMMERCIAL TAX OFFICER:STATE OF ANDHRA PRADESH [REFERRED]
STREE ATYACHAR VIRODHI PARISHAD STATE OF MAHARASHTRA VS. DILIP NATHUMAL CHORDIA:DILIP NATHUMAL [REFERRED]
ALL INDIA BANK OFFICERS CONFEDERATION VS. UNION OF INDIA [REFERRED]
PUNJAB LAND DEVELOPMENT AND RECLAMATION CORPORATION LIMITED CHANDIGARH DIVISIONAL CONTROLLER MAHARASHTRA STATE ROAD TRANSPORT CORPORATION AMRAVATI REGIONAL MANAGER WEST ZONE NOW KNOWN AS KANPUR REGION BANK OF BARODA REGIONAL OFFICE LUCKNOW VS. PRESIDING OFFICER LABOUR COURT CHANDIGARH:CHANDRASHEKHAR MARIBHAU DESHMUKH :SECRETARY U P BANK EMPLOYEES UNION C O BANK OF BARODA LATOUCHE ROAD KANPUR :LABOUR COURT RANCHI:NAMDEO:SECRETA [REFERRED]
NIRANJAN SINGH KARAM SINGH PUNJABI ADVOCATE STATE OF MAHARASHTRA JITENDRA BHIMRAJ BIJJAYA VS. JITENDRABHIMRAJBIJJAYA:JITENDRABHIMRAJBIJJAYA:JITENDRA BHIMRAJ BIJJAYA:STATE OF MAHARASHTRA [REFERRED]
STATE OF ASSAM VS. ABDULHALIM [REFERRED]
KISHUN SINGH VS. STATE OF BIHAR [REFERRED]
P KASILINGAM VS. P S G COLLEGE OF TECHNOLOGY [REFERRED]
STATE OF JAMMU AND KASHMIR VS. SUDERSHAN CHAKKAR [REFERRED]
OMKAR NAMDEO JADHAO VS. SECOND ADDITIONAL SESSIONS JUDGE BULDANA [REFERRED]
UNION OF INDIA VS. MAJOR GENERAL MADAN LAL YADAV [RETD ] [REFERRED]
RAJ KISHORE PRASAD VS. STATE OF BIHAR [REFERRED]
STATE OF MADHYA PRADESH VS. KRISHNA CHANDRA SAKSENA [REFERRED]
COMMON CAUSE" A REGISTERED SOCIETY DIRECTOR VS. UNION OF INDIA [REFERRED]
STATE OF MAHARASHTRA VS. PRIYA SHARAN MAHARAJ [REFERRED]
RANJIT SINGH VS. STATE OF PUNJAB [REFERRED]
KANTI BHADRA SHAH VS. STATE OF WEST BENGAL [REFERRED]
MICHAEL MACHADO VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED]
OM PRAKASH SHARMA VS. CENTRAL BUREAU OF INVESTIGATION DELHI [REFERRED]
STATE OF MADHYA PRADESH VS. MOHAN LAL SONI [REFERRED]
SURESH ALIAS PAPPU BHUDHARMAL KALANI VS. STATE OF MAHARASHTRA [REFERRED]
OM WATI VS. STATE [REFERRED]
RAKESH VS. STATE OF HARYANA [REFERRED]
DILAWAR BALU KURANE VS. STATE OF MAHARASHTRA [REFERRED]
SHASHIKANT SINGH VS. TARKESHWAR SINGH [REFERRED]
FEROZE N DOTIVALA VS. P M WADHWANI [REFERRED]
AMEER TRADING CORPORATION LIMITED VS. SHAPOORJI DATA PROCESSING LIMITED [REFERRED]
RAM SWAROOP VS. STATE OF RAJASTHAN [REFERRED]
MOLY VS. STATE OF KERALA [REFERRED]
STATE OF ORISSA VS. DEBENDRA NATH PADHI [REFERRED]
LOK RAM VS. NIHAL SINGH [REFERRED]
MOHD SHAFI VS. MOHD RAFIQ [REFERRED]
HAMDARD WAKF LABORATORIES VS. DEPUTY LABOUR COMMR [REFERRED]
SOMA CHAKRAVARTY VS. STATE [REFERRED]
RAJENDRA SINGH VS. STATE OF U P [REFERRED]
GURIYA ALIAS TABASSUM TAUQUIR VS. STATE OF BIHAR [REFERRED]
UTTAR HARYANA BIJLI VITRAN NIGAM LTD VS. SURJI DEVI [REFERRED]
PONDS INDIA LTD VS. COMMISSIONER OF TRADE TAX [REFERRED]
BHOLU RAM VS. STATE OF PUNJAB [REFERRED]
RUKMINI NARVEKAR VS. VIJAYA SATARDEKAR [REFERRED]
SANGHI BROTHERS PVT LTD VS. SANJAY CHOUDHARY [REFERRED]
SARABJIT SINGH VS. STATE OF PUNJAB [REFERRED]
RAM SINGH VS. RAM NIWAS [REFERRED]
HARBHAJAN SINGH VS. STATE OF PUNJAB [REFERRED]
KALYAN KUMAR GOGOI VS. ASHUTOSH AGNIHOTRI [REFERRED]
BRIJESH KUMAR YADAV VS. STATE OF U P [REFERRED]
RADHA MOHAN GOND VS. STATE OF BIHAR [REFERRED]
T SRIRAMULU AND THREE ORS VS. KVEERASALINGAM [REFERRED]
AJAY KUMAR PARMAR VS. STATE OF RAJASTHAN [REFERRED]
SUNIL MEHTA VS. STATE OF GUJARAT [REFERRED]
PALANISAMY GOUNDER VS. STATE REPRESENTED BY INSPECTOR OF POLICE [REFERRED]
VIKAS VS. STATE OF RAJASTHAN [REFERRED]
HARDEEP SINGH VS. STATE OF PUNJAB [REFERRED]
STATE OF MADHYA PRADESH VS. RAKESH MISHRA [REFERRED]


JUDGEMENT

- (1.)Heard learned counsel for the revisionist, learned A.G.A. for the State and Sri Rajesh Yadav, learned counsel for Opposite Party Nos. 2 and 3.
(2.)Since, after exchange of counter and rejoinder affidavit pleadings are complete, therefore, with the consent of learned counsel for the parties this revision is being finally heard and decided.
(3.)This criminal revision under section 397/401 of Criminal Procedure Code, 1973 (In short 'Cr.P.C.') has been filed against the order dated 27.9.2013 passed by Additional Sessions Judge, Court No. 9, Budaun in S.T. No. 818 of 2003 - State Versus Rajendra and others, under sections 147,148,149,302 of Indian Penal Code, 1860 (In short 'I.P.C.'), whereby application (98-Ka) under section 319 Cr.P.C. filed by the revisionist for summoning of additional accused was rejected.


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