GURUMEL SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Amrendra singh, learned counsel for the applicants as well as learned Additional Government Advocate for the State of U.P. and Smt. Suniti Sachan, learned counsel appearing on behalf of opposite party no. 2.

(2.) The applicants being aggrieved by the summoning order dated 30/07/2020 passed in exercise of powers vested under section 319 Cr.P.C in Session Trial No. 25 of 2018 (State Vs Angrej Singh and Others) arising out of Case Crime No. 373 of 2017, under Sections 307, 302 IPC registered at Police Station - Maigalganj, District - Lakhimpur Kheri, have filed the instant application under section 482 Cr.P.C.

(3.) Sri Amrendra Singh, learned counsel appearing for the applicants has submitted that the opposite party no. 2, lodged a First Information Report on 06/10/2017 wherein it was alleged that there was existing land dispute with complainant's brother, and on 06/10/2017 at about 9 AM when complainant's son Dharmendra Singh was sitting in front of his house under the chhapar then suddenly the son and grandsons of his brother namely Angraj Singh, Pargat Singh, Gurumel Singh son of Mahipal Singh and Saranjit Singh son of Surendra Singh, Jaspal Singh, Jitendra Singh son of Gurumel Singh and Guruprit Singh Son of Angraj Singh and entire family armed with lathi and Danda, Kripan, and knife attacked his son, and by the time when the complainant came out of his house he saw Angraj Singh firing from his weapon and by the time the complainant could reach the spot, he was also assaulted by Lathi and Kripan any was also injured. His son died on the spot. In the meanwhile the brother-in-law of his son came on the spot and saved the complainant.