DALVINDER SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) These are the two connected revisions, wherein the challenge has been given by the revisionists to the order dated 5th April 2019, as passed by the 4th Additional Sessions Judge, Haridwar in Sessions Trial No. 81 of 2018, State v. Sarabjeet and others. By virtue of the impugned order in question, the learned Sessions Court has decided the application paper No. 37B, which has been preferred by the revisionist of CRLR No. 246 of 2019, Dalvinder Singh v. State of Uttarakhand and others, praying for a certain reliefs as mentioned in the application.

(2.) The challenge in Criminal Revision No. 246 of 2019, Dalvinder Singh v. State of Uttarakhand and others, its by the applicant to the application under Section 319 of Cr.PC, who has challenged the impugned order of only partially allowing the application under Section 319 of Cr.PC, the challenge in the Criminal Revision is limited to the effect of denying the summoning two of the accused persons, whom the applicant/revisionist herein also wanted to be summoned for facing the trial of Sessions Trial No. 81 of 2018.

(3.) In the connected Revision being Criminal Revision No. 196 of 2019, Sukhvinder Singh @ Laddoo and others v. State of Uttarakhand and another, has been filed by those persons, who have been summoned by partially allowing the application under Section 319 of Cr.PC, on the ground that the impugned order dated 04.04.2019, of summoning the revisionists suffers from the vices, because the impugned order does not discloses as to for what offences they have been summoned, coupled with the fact that the offences which has been made mentioned in the application under Section 319 of Cr.PC, they are the offences, apart from the offences for which the chargesheet No. 39/2016 dated 02.03.2016, which has been submitted for offences under Sections 147, 504, 506 IPC and the cognizance has been taken only for it, for which the trial was pending.