(1.) Sri Rahul Saxena, learned Advocate has filed his Vakalatnama on behalf of the opposite party no.2, which is taken on record.
(2.) Heard Sri Abhishek Srivastava and Priyanka Srivastava, learned counsels for the revisionist, Sri Ramesh Kumar Pandey, learned Additional Government Advocate assisted by Sri Ashish Kumar Tripathi, learned Brief Holder for the State/opposite party no.1, Sri Rahul Saxena, learned counsel for the opposite party no.2 and perused the record with the assistance of learned counsel for the parties.
(3.) This criminal revision under Section 397/401 Cr.P.C. has been filed by the revisionist (Priti Devi) against the order dated 14.08.2019 passed by Additional Sessions Judge, Court No.6, Pilibhit in exercise of power under Section 319 Cr.P.C. in S.T. No. 222 of 2018 (State Vs. Rajesh Kumar and others), under Sections 498A, 304B Indian Penal Code and 4 Dowry Prohibition Act, Police Station Jahanabad, District Pilibhit, whereby application no. 33 kha dated 8.7.2019 under Section 319 Cr.P.C. of the opposite party no.2/informant has been partly allowed and revisionist has been summoned under Sections 498A, 304B I.P.C. and under Section 4 of D.P. Act as an additional accused to face trial in the aforesaid case.