Dinesh Kumar Singh, J. - (1.) Heard Sri Vishwendra Singh, learned counsel for the applicant and Smt. Sadhna Upadhyay, learned counsel for the opposite party nos. 2, 3, 4 and 5 and Sri Takeshwar Yadav, learned A.G.A. for the State and perused the record.
(2.) In brief, the facts of the present matter are as follows.
(3.) The applicant moved an application no. 21-Kha dated 30.10.2014 and 32-Kha dated 12.12.2017 under Section 319 Cr.P.C. stating that accused Rajendra Singh, Munna, Satish @ Pappu, Mayaram, Komal Singh, Amresh @ Manni and Ram Naresh @ Natto had been named in the FIR, whereafter the investigating officer in collusion with the accused submitted charge sheet only against Rajendra Singh, Komal Singh, Satish @ Pappu under Section 302, 504 and 506 IPC and exonerated Munna, Mayaram, Ram Naresh @ Natto and Amresh @ Manni.;