Vijay Lakshmi, J. - (1.) Two supplementary affidavits, filed today by learned counsel for the revisionist are taken on record.
(2.) The present revision has been preferred against the order dated 10.7.2017 passed by learned Additional Sessions Judge/Fast Track Court No. 2, Mathura in S.T. No. 543 of 2015 (State Vs. Sita Verma) under Section 302 I.P.C., Police Station Govind Nagar, District Mathura whereby the application 15-Ka moved by the informant (opposite party no. 2) under Section 319 Cr.P.C. has been allowed and the revisionist has been summoned to face trial under Section 302 I.P.C.
(3.) Heard Sri Rajiv Lochan Shukla, learned counsel for the revisionist and learned A.G.A. Perused the record.;