POONAM Vs. STATE OF U P AND ANR

JUDGEMENT

(1.) By means of this Criminal revision the revisionist has challenged the order dated 28.1.2014 passed by the learned Additional District Judge/Special Judge (DAA), Auraiya whereby the application under section 319 Cr.P.C. was allowed and the revisionist-Poonam has been summoned to face the trial under sections 363, 366 IPC.

(2.) Heard learned counsel for the revisionist and learned Additional Government Advocate and perused the record of the case.

(3.) The brief facts of the case are that on 03.6.2012 at about 8.00 AM, the revisionist-Poonam along with co-accused Bantu came to the house of the complainant and asked him to send his wife for the purpose of preparing 'Puri' as there is a programme in their house. The complainant told him that his wife is ill and is hospitalised in the clinic of Dr. Jagdish. On being realised that both Poonam and Bantu are their customers, the complainant sent his daughter Neeraj for the purpose of preparing 'Puri'. When minor daughter of the complainant did not return home, then complainant went to the house of the accused where he found the house locked and there was no programme. When the complainant was searching his daughter, Suman, wife of Balak Ram and Ram Murti, wife of Ram Shanker told him that they have seen Poonam and Bantu taking away the victim. On being asked by the witnesses, the accused told them that they are taking the victim for the purpose of preparing Puri. When the wife of the complaint came back after tretment, she learnt that the victim also took her ear ring and "Todiya".