LAWS(SC)-2019-5-62

SUKHPAL SINGH KHAIRA Vs. STATE OF PUNJAB

Decided On May 10, 2019
Sukhpal Singh Khaira Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Leave granted.

(2.) These Criminal Appeals are filed against the impugned judgment and order of the High Court of Punjab and Haryana, dated 17.11.2017, passed in Criminal Revision No. 4070 of 2017 and Criminal Revision No. 4113 of 2017, wherein the High Court dismissed the Criminal Revision Petitions and upheld the order of the Trial Court summoning the accused-appellants herein, under Section 319 of the Code of Criminal Procedure, 1973 [hereinafter 'CrPC' for brevity].

(3.) The factual narration of this case is that on 05.03.2015, a First Information Report was lodged in the Police Station Sadar, Jalalabad against eleven accused for the offence committed under Sections 21, 24, 25, 27, 28, 29 and 30 of the Narcotic Drugs and Psychotropic Substance Act, 1985, Section 25-A of the Arms Act and Section 66 of the Information Technology Act, 2000. Initially, under the 1st charge sheet dated 06.09.2015, ten accused were summoned and put to trial in Sessions Case No. 289 of 2015. Even though a second charge sheet was filed by the police, the same did not name the accused-appellants herein.