- (1.) Heard Sri Akhilesh Singh, learned Government Advocate assisted by Sri N.K.S.Yadav, learned AGA and Sri Mewa Lal Shukla, learned counsel appearing on behalf of O.P.No.1, the informant.
(2.) This revision has been filed for setting aside the order dated 27.6.2014 passed by Addl. Sessions Judge, Court No.2, Bijnor in Application No.57 Kha and staying the proceedings of S.T.No.1263 of 2008, State Vs. Owais @ Kallan.
(3.) The brief facts of the case are that an FIR was lodged by O.P.No.1, Naseem Ahmad (hereinafter referred as 'informant') against three accused persons at 3.30 p.m. on 20.9.2007 namely Musarraf Husain, Muzaffar Husain and Mujahir Husain, who are said to have made indiscriminate firing and shot dead the deceased Chhidda Husain at 3.00 p.m. on 20.9.2007, who was traveling in Innova car alongwith the informant. The said incident was also witnessed by Mohd. Yamin, Wajid Husain and Chandrasen and other villagers. While escaping from the place of incident the assailants also snatched the licensee revolver of the informant for which a case was registered by the informant,as case crime no. 426 of 2007 under sections 302, 394, 120-B & 411 IPC on the same day.;