- (1.) This Criminal Revision is preferred against the order dated 21.03.2013 passed by the learned Additional Session Judge/Special Judge, S.C./S.T. / (P.A.) Act, Etawah in Session Trial No. 134 of 2012 by which the learned lower Court has summoned the revisionists to face trial under Sections 363, 366, 376 I.P.C. in Case Crime No. 348 of 2011, P.S. Bakewar, District Etawah.
(2.) Brief fact give rise to this revision are that the Application No. 23 Kha was moved by prosecution with the prayer that the accused Pankaj @ Milapsinh S/o Hoti Lal, Neeraj S/o Moti Lal and Abhilakh Singh S/o Ajab Singh be summoned and tried along with the co-accused in the Session Trial No. 134 of 2012.
(3.) As per the prosecution version complainant Kiran Kumari lodged the F.I.R. against the above said accused-persons in respect of kidnapped of her daughter and a case was registered under Case Crime No. 348 of 2011, under Sections 363, 366 I.P.C., however, after the investigation the investigating officer did not file chargsheet against the above said persons.;