MANPREET KAUR AND ANR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present revision petition has been filed against order dated 23.2.2010 passed by Additional Sessions Judge (Adhoc) Fast Track Court, Gurdaspur, vide which an application under Section 319 Cr.P.C. for summoning the petitioners as an additional accused has been allowed.

(2.) Briefly, the facts of the case are that FIR No. 207 dated 12.12.2007 was registered under Sections 302, 401 and 34 IPC by complainant-Avtar Singh against the petitioners as well as Gurdeep Singh and Malkiat Singh, Sub Inspector, Punjab Police. As per the allegations in the FIR, the petitioners and other co-accused killed the son of the complainant in connivance with each other. As per case of the complainant, deceased-Tejinder Singh left his home on 23.7.2007 at about 8.00 pm and in this regard a complaint was registered on 28.7.2007. The present FIR was registered on 12.12.2007 after recovering of the dead body of Tejinder Singh. The matter was investigated by the police and accused-Gurdeep Singh, the father of petitioner No. 1 was arrested and challan was presented against him only. On 27.3.2009, an application under Section 319 Cr.P.C. was moved by the complainant through Additional APP for summoning of the petitioners and Malkiat Singh, co-accused, which was allowed on 23.2.2010.

(3.) The present revision petition has been filed to challenge order dated 23.2.2010, vide which, an application under Section 319 Cr.P.C. for summoning the petitioners as an additional accused has been allowed.