RAJINDER @ RAJU Vs. STATE

JUDGEMENT

(1.) The present revision petition has been filed by the petitioner with the prayer to set aside the impugned order dated 16.05.2019 passed by Dr. Neera Bharihoke, Ld. ASJ-06, South East, Saket Court, New Delhi vide which charges have been framed against the petitioner under Section 307/341/452/506/34 IPC in case FIR No. 637/2015 registered at P.S. Kotla Mubarakpur, Delhi.

(2.) In brief the facts of the case are that out of an incident dated 29.05.2015, cross FIR No. 636/15 for the offence under section 302/34 IPC and the present FIR bearing No. 637/15 for the offence under section 307/341/452/506/323/34 IPC were registered at police station Kotla Mubarakpur in which accused persons as well as complainant had also suffered injuries.

(3.) Complainant, Asha Tanwar, (respondent No. 2 herein) in her statement dated 29.05.2015 has stated about her brother-in-law, (Jeth) Bachchu Singh, being given knife blows by accused Rajkumar @ Rajan, Bachchan Singh @ Chi who were having knives in their hands and accused Rahul and accused Azab Singh (now deceased) causing blows on the person of Bachchu Singh by iron pipe and saying that they would take revenge of the previous day and that they would kill the whole family of Bachchu Singh.