- (1.) Heard Sri V.K. Shahi, learned counsel for the petitioner, Sri Anoop Srivastava, learned counsel for the opposite party No.2 and Sri Anurag Verma, learned AGA for the State.
(2.) Challenge in this petition under Section 482 of Criminal Procedure Code (for short 'Cr.P.C') is an order dated 29.05.2012 passed by learned Additional Sessions Judge, Court No.1, Unnao in S.T. No.635 of 2008 (State Vs. Manna Lal and others) by virtue of which the petitioner Jagdish @ Ganga Charan Dwivedi was summoned under Sections 319 Cr.P.C. to face the trial under Sections 323, 324, 506 and 304 IPC along with other co-accused already facing trial.
(3.) The brief facts for deciding the petition are that the opposite party No.2 lodged the first information report against present applicant and two other Munna Lal and Dhani for alleged incident occurred on 06.09.2007 at 4.30 p.m., under Sections 323, 324, 506, 328 IPC. Later on case was converted under Section 304 IPC on account of death of injured. The matter was investigated but no charge sheet has been filed against the petitioner.;