AMRIT SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The petitioner herein is challenging the summoning order dated 14.5.2008 passed by Ld. JMIC, Dhuri vide which he was summoned on an application under Section 319 Cr.P.C. in case FIR No.290 of 13.11.2005 under Sections 323/324/506/447/34 IPC and order dated 8.12.2009 passed by learned Addl. Sessions Judge, Sangrur.

(2.) During the pendency of the present petition, the co-accused of the petitioner stand acquitted vide order and judgment dated 17.9.2011 passed by Sub Divisional Judicial Magistrate, Dhuri.

(3.) It is stated that the said order of acquittal has been passed on account of compromise having been effected between the parties. As such, there is no evidence against the accused in the said FIR. It is not disputed that the evidence qua the present petitioner is also identical.