JASWINDER SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Complainant Jaswinder Singh has lodged the FIR No. 28 dated 16.4.2011 at Police Station Muktsar Sadar alleging therein that he had seen the prosecutrix talking to Goldi several times. He had stopped them from doing so. On 13.4.2011, complainant, his wife and son had gone to sleep. Prosecutrix had gone to sleep in the house of her maternal grandmother. On the next day, they found that prosecutrix was missing. On inquiry the complainant had come to know that Gurpreet Singh alias Gora and Hardev Singh alias Goldi were also missing. He believed that prosecutrix had been kidnapped by Gurpreet Singh alias Gora and Hardev Singh alias Goldi.

(2.) After completion of investigation and necessary formalities challan was presented against Gurpreet Singh alias Gora.

(3.) During the pendency of the appeal, prosecution moved an application under Section 319 of the Code of Criminal Procedure, 1973 ('Cr.P.C.' for short) for summoning Hardev Singh alias Goldi, Amandeep Kaur, Heena and Jaspreet Kaur alias Jassi to face the trial as additional accused. Vide the impugned order dated 27.4.2012, the said application was dismissed. Hence, the present petition.