ADITYA NATH MITTAL, J. - (1.) HEARD learned counsel for the revisionist and learned AGA.
(2.) THIS criminal revision has been filed against order dated 20.4.2010 passed by Special Judge, Court No.7, District Aligarh, by which the revisionist has been summoned under Section 319 Cr.P.C. to face the trial. Learned counsel for the revisionist has submitted that revisionist does not resides with the family of other accused persons and he is residing in village Maulasar Tehsil Didwana District Nagaur of Rajasthan regarding which the certificate has been filed. It has also been submitted that he had received his education in Rajasthan and is also working in Shri Ramabai Senior Secondary School, Manglana Road, Makrana, Rajasthan since 1.7.2006. This certificate has been alleged to have issued on 25.3.2010.
(3.) IT has also been submitted that the allegations regarding revisionist are of general nature and no specific role has been assigned to him. It has also been submitted that during the investigation, the involvement of revisionist was not found in the alleged suicidal death of the deceased and it has also not been proved that the deceased was given poison by the revisionist. It has also been submitted that another accused Braj Kumari who is the mother-in-law of the deceased has not been summoned on the ground that she is a lady of unsound mind.;