(1.) The present revision petition has been filed against the order dated 31.01.2007 passed in Sessions Trial No.1058 of 2006 by Additional District and Sessions Judge, Court No.23, Lucknow whereby an application of discharge filed by the revisionist under Section 227 Cr.P.C. has been dismissed.
(2.) Brief facts of the case are that, the complainant, respondent No.2 gave a written report at the police station on 07.04.2006 bringing it to the notice of the police that her husband, Mr. Sudhir Kumar Sharma went out from the residence on 04.04.2008 at around 4:45 P.M. and, he did not come back till giving the complaint at the police station.
(3.) On the basis of aforesaid complaint, Sub-Inspector, A.K. Sachan registered the information in G.D. and started investigation. From the investigation and examination of the call record of Mr. S.K. Sharma, the investigating officer was of the opinion that Mr. S.K. Sharma was kidnapped for ransom. In this kidnapping etc., prima facie involvement of Devvrat Mishra, Executive Engineer and his son residents of 21 Hydel Colony, Vivekanand Puri Road, Mahanagar, Lucknow, Baccha Pandey s/o Ramjage Pandey who was relative of Devvrat Mishra and, Pawan Tiwari, the revisionist herein who was friend of son of Devvrat Mishra was found.
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