Rajesh Dayal Khare, J. - (1.) Heard learned counsel for the revisionist and learned A.G.A. for the State respondent.
(2.) The revision has been filed against the summoning order dated 22.2.2017 passed by Additional Sessions Judge, Court No.4 Gorakhpur in Sessions Trial No. 460 of 2012 arising out of case crime No. 955 of 2011 under Sections 147, 148, 149, 307, 506 IPC and Section 7 Criminal Law Amendment Act, police station Cantt. District Gorakhpur whereby revisionist has been summoned, on an application filed under Section 319 Cr.P.C. filed by the opposite party No. 2 to face trial under the charged Sections.
(3.) It is contended by learned counsel for the revisionist that around the time of incident the revisionist was boarding a flight which is authenticated by annexure-11. It is thus, argued that the revisionist has been falsely implicated.;