- (1.) This revision has been filed against the order dated 5.2.2015 passed by Addl. Session Judge, Court no. 4, Bulandshahr, in Special Case no. 65 of 2014 (State of U.P. Vs. Prem Dutta) arising out of Case Crime No. 20 of 2014, u/s 363, 366, 376 IPC and 4 POCSO Act, P.S. Pahasoo, Distt. Bulandshahr whereby the learned Judge allowed the application filed by O.P. no. 2 u/s 319 Code of Criminal Procedure, (Code) and the revisionists have been summoned for trial.
(2.) Heard learned counsel for both the parties and perused the record.
(3.) The brief facts of this case are that O.P. no. 2 Ravi Kiran lodged an FIR on 5.2.2014 at 10:15 am at P.S. Pahasoo Distt. Bulandshahar alleging that on 1.2.2014 at 12:00 pm her daughter (prosecrutrix) had gone to her college but did not return. His brother Kanchan Singh told him that Prem Datta, Krishna Gopal, revisionists Neeru and Shushil @ Boby had enticed her away. On 6.2.2014 the prosecutrix was recovered. Her statement u/s 164 of the Code was recorded and after investigation charge sheet was filed only againt Prem Datta. During trial, the statement of victim was recorded and an application was filed u/s 319 of the Code for summoning the revisionists for trial along with co-accused. The trial Court vide impugned order allowed the said application and summoned the revisionist for trial along with other accused. Aggrieved by the aforesaid impugned order this revision has been filed.;