SURESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Tersely, the facts and material, culminating in the commencement, relevant for disposal of the instant revision petition and emanating from the record are that, initially in the wake of complaint of petitioner-complainant-Suresh Kumar son of Bhola Ram, a criminal case was registered against the accused Navneet Sood @ Neetu and Vicky Sood, sons of Shiv Sood, by means of FIR No.312 dated 13.10.2006, on accusation of having committed the offences punishable under Sections 326, 325, 324, 323 and 34 IPC, by the police of Police Station Sadar, Hoshiarpur.

(2.) After completion of the investigation, the police submitted the challan/final police report in terms of Section 173(2) Cr.P.C. Consequently, the accused were accordingly charge-sheeted for the commission of the pointed offences by the trial court and the case was slated for evidence of the prosecution. Ultimately, the trial Court closed the evidence of the prosecution by way of order dated 21.09.2012.

(3.) Thereafter, the petitioner-complainant/prosecution moved an application(Annexure P-1) under Section 311 Cr.P.C., to summon and examine PWs Dr.Bhupinderjit Singh, Dr.Anil Saluja and ASI Resham Singh, the investigating officer. The trial Court dismissed the application by virtue of impugned order dated 24.09.2012.