- (1.) Heard Sri Kamta Prasad Shukla / Devendra Kumar Tiwari, learned counsel for the revisionist and the learned A.G.A.
(2.) This criminal revision is directed against the order dated 22.9.2015, passed by the Addl. Sessions Judge, Hamirpur in S.T. No.10/2014, summoning the revisionist under Section 319 Cr.P.C for offences under Sections 307 IPC.
(3.) It is submitted that once an earlier application under Section 319 Cr.P.C was rejected, a 2nd application was not maintainable.;