HARJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal, preferred by the complainant-father ("the appellant") of the deceased Dharminder Singh, assails the judgment dtd. 21/11/2023 of the High Court of Punjab and Haryana at Chandigarh ("the High Court") allowing Criminal Miscellaneous Petition No. 31120 of 2022 under Sec. 482 of the Code of Criminal Procedure, 1973 ("CrPC"). By the impugned judgment the High Court set aside an order dtd. 4/7/2022 passed by the Additional Sessions Judge, Sangrur ("the Trial Court") summoning Varinder Singh (hereinafter "respondent no. 2") to face trial under Sec. 306 read with Sec. 34 of the Indian Penal Code, 1860 ("IPC") in First Information Report No. 51 of 2016 registered at Police Station Amargarh, District Sangrur, Punjab.

(3.) The facts giving rise to the present appeal are as follows: