ZILE SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) These five revisions, filed under Sections 397 and 401 Cr.P.C., are amenable to disposal by way of this common order.

(2.) Zile Singh @ Lila, son of Ram Kumar, filed CRR-188-2020 against the order dated 13.12.2019 passed by the learned Additional Sessions Judge, Rohtak, summoning him as an additional accused on the applications moved by the respondents under Section 319 Cr.P.C. in relation to FIR No.141 dated 06.05.2011 on the file of Police Station Kalanaur. By order dated 03.02.2020, this Court stayed the proceedings qua the petitioner before the trial Court.

(3.) Similarly, Rajesh, son of Dharam Singh (petitioner in CRR-258-2020), Hansbir @ Hansi, son of Mahabir, and Sunil @ Sulhar, son of Ram Kishan (petitioners in CRR-459-2020), Rishi Pal, son of Mahabir Singh; Naresh @ Nishu, son of Diwan Singh; and Sombir son of Ram Kanwar (petitioners in CRR-506-2020) and Mukesh, son of Ram Phal (petitioner in CRR-719-2020) approached this Court assailing the very same order dated 13.12.2019 summoning them also as additional accused on the same applications moved under Section 319 Cr.P.C. Interim relief was granted in all these matters on the same lines as in CRR-188-2020.