- (1.) In view of the order proposed to be passed, there is no need to issue notice to opposite party no.2.
(2.) Heard learned counsel for the revisionists and learned A.G.A. for the State.
(3.) This revision under section 397 / 401 Cr.P.C. is directed against order dated 16.11.2012 passed by Additional Sessions Judge, Court No.10, Bareilly in Sessions Trial No.451 of 2012, State Vs. Qaiser Ansari & others arising out of case crime no.478 of 2009, P.S. Devaraniya, District Bareilly, whereby the trial court rejected the application 26-B praying for discharge and directed framing of the charge against the revisionists and other co-accused.;