JALOUR SINGH Vs. GURTEJ KAUR AND ANOTHER

JUDGEMENT

(1.) In a case got registered by Jalour Singh, the complainant by way of FIR No. 64 dated 2.7.2011 at Police Station Sadar Abohar, District Ferozepur for an offence punishable under sections 302, 427, 323 read with section 34 of Indian Penal Code, the police had sent Amandeep Singh alias Baggi, Jaswinder Singh alias Babbi and Gursewak Singh alias Beg to stand trial. However, the police found Gurtej Kaur and Baljinder Singh alias Nika to be innocent and placed their names in column No. 3 of the challan.

(2.) At the trial, after Jalour Singh, the complainant was examined as PW-1, the prosecution moved an application under section 319 Cr.P.C. for summoning said Gurtej Kaur and Baljinder Singh alias Nika as accused to stand trial for the aforesaid offence. The said application was partly allowed vide order dated 26.5.2012 by learned Additional Sessions Judge, Ferozepur summoning Baljinder Singh alias Nika as accused and declining the prayer qua Gurtej Kaur. It is the order dated 26.5.2011 passed by learned Additional Sessions Judge, Ferozepur which is challenged by way of this revision petition.

(3.) I have heard Mr. Gorakh Nath, learned counsel for the petitioner and have gone through the record carefully.