JUDGEMENT
RAJEEV MISRA, J. -
(1.)Challenge in this criminal revision is to the order dtd. 9/10/2023 passed by Additional Sessions Judge/Special Judge (E.C. Act), Court No. 2, Meerut, in Sessions Case No. 1126 of 2020 (State Vs. Abubuquar and others), under Sec. 147, 148, 149, 302, 307, 352, 504, 34 IPC, Police Station-Mundawali, District-Meerut, whereby the application dtd. 25/7/2023 under Sec. 319 Cr. P. C. filed by the prosecution/first informant (paper No. 95 Kha-1) for summoning the prospective accused i.e. named but not charge sheeted has been rejected by Court below.
(2.)Perused the record.
(3.)I have heard Mr. Ram Raksha Tiwari, the learned counsel for revisionist, the learned A.G.A. for State-opposite party-1 and Mr. Kamal Kishor Mishra, the learned counsel representing opposite parties 2, 3 and 4.