- (1.) All the aforesaid criminal revisions arise out of the same order dated 2.6.2014, passed by the Additional Chief Judicial Magistrate, Faizabad in Criminal Case No. 384 of 2009, whereby the application for discharge made by them has been rejected.
(2.) Since all the revisions involve common question of law, therefore, all the revisions are being disposed of by a common judgments.
(3.) The brief facts giving rise to these criminal revisions are that the opposite party no.2 lodged an FIR with Kotwali District Faizabad alleging therein that in respect of an occurrence dated 13.1.2008, his son, namely, Gaurav Arora was killed. He moved an application on 14.1.2008, upon which viscera report was called for. According to the viscera report the cause of death was found to be consumption of poison by the deceased. However, the concerned authorities sought opinion of the expert of KGMU. The experts of KGMU also opined that cause of death of the deceased was consumption of poison. It is also mentioned in the FIR that on 13.1.2008 his son had gone to the house of Ved Kalra to participate in a function where he met with his friends. While he was on his way back with his friends, his condition deteriorated and he was taken to Shane Oudh Hotel from where he was taken to the District Hospital where the doctor declared him brought dead. The opposite party no.2 in his FIR expressed his doubt that his son might have been killed in a preplanned manner. The FIR was lodged on 29.3.2008. The police conducted investigation and thereafter charge sheet was submitted against the revisionists. The learned Magistrate vide his order dated 6.1.2009 took cognizance of the offence and by the order dated 10.5.2013 issued summons to the revisionists for appearance.;