(1.) For the reasons stated in the application, same is allowed and copies of the zimni orders dated 25.02.2020 and 07.03.2020 passed by the trial Court are taken on record as Annexure A-1 (colly.). CRM stands disposed of.
(2.) On oral request made by learned counsel for the petitioner, date of hearing fixed in the main case is preponed from 11.05.2020 to today.
(3.) Prayer in this revision petition is for setting aside the order dated 18.10.2019 passed by the Additional Sessions Judge, Mewat, in FIR No.711 dated 30.12.2016 under Sections 148, 149, 323, 452, 285, 302, 307, 506 of the Indian Penal Code (for short 'IPC'), vide which application filed by the prosecution under Section 319 of the Code of Criminal Procedure (for short 'Cr.P.C.') for summoning respondents No.2 to 19 as additional accused, was dismissed.