- (1.) Affidavit has been filed today, which is taken on record.
(2.) Heard learned counsel for the revisionist and learned A.G.A. for the State. Considering the nature of the order that is being passed, I do not consider it necessary to call for a counter affidavit and the learned A.G.A. also does not pray for time to file a counter affidavit, as the relevant material is already on record.
(3.) By this revision, the revisionist, who is the informant, has challenged the order dated 16.08.2012 passed by the Additional Sessions Judge, Court No.4, Etawah, whereby the application, under Section 319 Cr.P.C., submitted by the prosecution for adding Bharat Bhadauriya, Anand Kumar Gupta and Ankur Gupta as accused so as to face trial along with Sadan Bhdauriya, under Sections 307, 506 I.P.C., has been rejected.;