SANTOSH KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed this petition to impugn the order.passed by the Additional Sessions Judge, Gurdaspur, whereby the.prayer of the prosecution for summoning Rajinder Singh, Balwinder.Kaur and Sandeep Kaur to face trial as additional accused has been.declined.

(2.) Son of the petitioner namely Gupreet Singh was murdered on 11.8.2009. The FIR was recorded on the statement of Dharam Singh, uncle of the deceased Gurpreet Singh, who had married Jatinder Kaur, D/o Jaspal Singh (respondent No. 3) against the wishes of her parents. As per the allegation, he was murdered because of this act on his part. After investigation, Police filed challan against Manjit Singh, and Jaspal Singh. However, the Police did not file challan against Rajinder Singh, Balwinder Kaur and Sandeep Kaur to be involved in the case and accordingly, shown these persons in column No. 2.

(3.) While appearing as witness, petitioner-Santosh Kaur (mother of the deceased Gurpreet Singh) has now named Rajinder Singh alias Balla, S/o Tarlok Singh, Balwinder Kaur, D/o Manjit Singh and so also Sandeep Kaur, W/o Sohan Singh, who had taken active part in the commission of murder, but were kept in column No. 2 in the report submitted under Section 173 Cr.P.C. On the basis of this evidence, notice was given of this application to the accused already before the Court.