NAVEEN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) The instant appeal has been filed assailing correctness of order dated 6th January, 2022 passed by the High Court of Punjab and Haryana at Chandigarh, setting aside order dated 10th February, 2020 passed by the Additional Sessions Judge, Bhiwani, Haryana, whereby the learned trial Judge rejected the application filed by the complainant under Section 319 CrPC to summon the appellant (accused) to face trial in Sessions Case No.59 of 2018 with reference to FIR No.156 dated 12th March, 2018 registered under Sections 307, 364, 366, 376 read with Section 34 IPC at Police Station City Bhiwani, Haryana.

(3.) Brief facts of the case culled out from the record are that FIR No.156 dated 12th March, 2018 was registered for offence under Sections 307, 364, 366, 376 read with Section 34 IPC at Police Station City Bhiwani on the basis of the written complaint filed by Kamlesh w/o Balwan, caste Jat, resident of New Bharat Nagar, Bhiwani, Haryana alleging therein that her daughter aged 20 years was taking coaching of SSC from Evermount Coaching Centre, Old Bus Stand, Bhiwani and she disclosed that on 10th March, 2018 at about 9.00 a.m., she went to the coaching centre, but did not return home up to 1.00 p.m. Thereafter, she made enquiries from her friends and acquaintances but could not find her whereabouts. Later, she came to know that the victim girl was admitted in Sunflag Hospital, Rohtak. When they reached the hospital at 9.00 p.m., they were told that the victim girl was in ICU Ward and two boys, Arjun and Naveen, sons of Balwan Jat, resident of Beri, District Jhajjar, had brought the victim girl to the hospital in unconscious state.