VIJAY KUMAR Vs. STATE OF PUNJAB & ORS

JUDGEMENT

(1.) The epitome of the facts & material, culminating in the commencement, relevant for deciding the instant revision petition and emanating from the record, is that, initially, in the wake of complaint of petitioner-complainant Vijay Kumar son of Om Parkash (for brevity "the complainant"), a criminal case was registered against accused Satish Kumar alias Bobby son of Gian Chand (husband), Gian Chand & Satya Rani (parents-in-law), Rawinder Kumar (brother-in-law) and Rita Rani (sister-in-law) of Renu (deceased), by means of FIR No.247 dated 30.11.2009 (Annexure P1), for the commission of offence punishable under Section 304-B IPC by the police of Police Station 'B' Division, Amritsar.

(2.) During the course of investigation, all the remaining relatives & co-accused were found innocent and after the completion of investigation, the police submitted the final police report (challan) only against Satish Kumar (husband). Accordingly, he was charge sheeted on accusation of having committed the pointed offence and the case was slated for evidence of the prosecution by the trial Court.

(3.) As soon as, the examination-in-chief of PW2 Veena Rani wife of petitioner-complainant Vijay Kumar was recorded, in the meantime, the prosecution/complainant moved an application for summoning the remaining indicated relatives/accused to face the trial alongwith main accused Satish Kumar u/s 319 Cr.PC.