MANJEET SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) All the above mentioned revision petitions shall stand decided by this common order arising from the same FIR No.477 dated 27.07.2016 under Sections 148, 302, 307, 341 read with Section 149 IPC and 27/54/59 of Arms Act, registered at Police Station Assandh as well as cross case registered under DDR dated 29.07.2016.

(2.) Crr-28-2018 is directed against the order dated 05.09.2017, by virtue of which the learned Additional Sessions Judge (for short, "the trial Court") has dismissed the application under Section 319 of Cr.P.C. moved by the petitioner/victim for summoning of respondent Nos.2 to 5 as additional accused in case FIR No.477 dated 27.07.2016, under Sections 302, 307, 341, 148 and 149 of IPC, registered at Police Station Assandh.

(3.) The brief facts relevant for the instant petition are that FIR No.477 was registered on the basis of the statement of complainant Rann Singh, regarding the death of his son Amarjit Singh and injuries having been suffered by the present petitioner Manjeet Singh.