NARESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.

(2.) This criminal revision petition is filed being aggrieved of order dtd. 2/3/2020 passed by the Additional Sessions Judge, Gurugram allowing application under Sec. 319 of Code of Criminal Procedure, 1973 [for short 'Cr. P.C']. Naresh Kumar (petitioner) is summoned for trial under Sec. 306/34 of the Indian Penal Code, 1860 [for short 'IPC'] alongwith accused Aruna and Lal Chand.

(3.) The facts in brief are that an FIR No. 146, dtd. 12/4/2016, under Sec. 306/34 IPC was registered at Police Station Badshahpur, District Gurgaon, at the behest of Vimal Kumar.