BARKAT ALI ZAIDI,J. - (1.) IN the F.I.R. lodged in a Case under Sections 302 and 201, I.P.C. read with Sections 3/4 of the Dowry Prohibition Act. four accused Faheem, Haneef, Guddu and Ali Ahmad were named. The police after investigation filed the charge -sheet against accused Faheem and Haneef. Against the remaining two accused Ali Ahmad and Guddu, no charge -sheet or final report was filed and the investigation remain suspended.
(2.) THE trial began and P.W. 1 Sri Babu Qureshi complainant was examined. After recording the statement of P.W. 1, the trial Judge found that there was material against the two accused Ali Ahmad and summoned him under Section 319, Cr.P.C. It is against this order of summoning dated 25 -10 -2007 (in ST. No. 795 of 2005, pending in fast Track Court No. 3, Bareilly) that the applicant has come to this Court under Section 482, Cr.P.C.
(3.) I have heard Sri Amir Khan, Advocate for applicant, and Sri R.K. Maurya, Additional Government Advocate for the State.;