- (1.) Heard Sri Shiv Pal Singh learned counsel for the revisionists and learned AGA for the State.
(2.) This criminal revision has been preferred by revisionists challenging the order dated 31.3.2014 by which application under Section 319 Cr.P.C. moved by the informant was partially allowed and revisionists were summoned for facing trial under Section 319 Cr.P.C.
(3.) It was submitted by learned counsel for the revisionists that Pravesh Kumar Singh was adopted by late Bachchu Singh and was living with his adoptive father separately from his natural father, mother and brothers. In this way, there was no occasion for the relatives of natural father demanding dowry.;