GURDEV SINGH BHALLA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) The challenge by means of this appeal is to an order dtd. 23/3/2023 passed by the High Court of Punjab and Haryana at Chandigarh whereby the Criminal Revision filed by the appellant against the order of the Special Judge, Bathinda dtd. 5/3/2018 allowing the application under Sec. 319 of the Code of Criminal Procedure, 1973[1] summoning the appellant along with three other officials of the Police Department has been dismissed.

(3.) Relevant facts are as follows: