BALBIR SINGH Vs. STATE

JUDGEMENT

(1.) Crl.M.A No.17278/2015 Exemption granted subject to all just exceptions. Application stands disposed of.

(2.) The primal ground of challenge is that after some of the witnesses were examined in the trial against the son of the petitioner, the petitioner could have only been summoned under Section 319 of the Code of Criminal Procedure and not under Section 193 of the Code of Criminal Procedure.

(3.) In order to appreciate the contention of the petitioner, it is necessary to note the stages through which the case against the petitioner has crossed.