PARDEEP KUMAR Vs. STATE

JUDGEMENT

(1.) Petitioner impugns order dated 06.03.2018 whereby the Trial Court has dismissed the application of the petitioner under Section 319 Cr.P.C.

(2.) Subject application under Section 319 Cr.P.C was filed by the petitioner/accused seeking a direction to the Trial Court to proceed against Ranbir Khatri, Suman, Sahab Singh and Balwan Singh.

(3.) Learned counsel for the petitioner contends that there is sufficient evidence available on record to show that the afore referred persons had committed the offence.