SATBIR SINGH Vs. RAJESH KUMAR

JUDGEMENT

(1.) This criminal appeal arises out of Special Leave Petition (Criminal) No. 10653 of 2024, which is at the instance of Satbir Singh(the appellant). Under challenge therein is the judgment and order dtd. 7/3/2024(impugned order) passed by a learned Judge of the High Court of Punjab and Haryana at Chandigarh. Vide the impugned order, while allowing a revisional application(CRR-1357-2021 (O&M))filed by Rajesh Kumar, Sagar @ Bittoo, Niraj and Ankit (respondents in the said special leave petition), the High Court set aside an order dtd. 13/9/2021 passed by the Additional Sessions Judge, Karnal(Sessions Judge). The Sessions Judge, by the order impugned in the revisional application, had allowed an application under Sec. 319 of the Code of Criminal Procedure, 1973(Cr. PC) filed by the appellant, seeking to summon Rajesh Kumar, Sagar @ Bittoo, Niraj and Ankit as additional accused for facing trial along with the principal accused,Mukesh, for commission of offences punishable under Ss. 323, 324, 307 and 506 of the Indian Penal Code, 1860(IPC) read with Sec. 34 thereof as well as Sec. 25 of the Arms Act.

(2.) Notice on the said special leave petition was issued on 13/8/2024, limited to the respondents 1 and 3 (Rajesh Kumar and Neeraj, respectively). For the reasons recorded in such order, the special leave petition against the respondents 2 and 4 (Sagar @ Bittoo and Ankit, respectively) stood dismissed.

(3.) The appellant has since obtained special leave to appeal. He questions the legality and correctness of the impugned order.