BALI SINGH Vs. STATE OF PUNJAB & ANR

JUDGEMENT

(1.) The epitome of the facts, culminating in the commencement, relevant for the limited purpose of deciding the core controversy, involved in the instant revision petition and emanating from the record, is that, in the wake of statement of petitioner-complainant Bali Singh, a criminal case was registered against accused Makhan Singh and 12 others, by means of FIR No. 61 dated 28.7.2009, on accusation of having committed an offence punishable under Sections 302, 34, 120-B IPC, 25 of the Arms Act and 16(1) of Unlawful Activities (Prevention) Amendment Act, 2008 by the police of Police Station Sadar Mansa.

(2.) During the pendency of main case, the petitioner moved a vague application (Annexure P2) under section 319 Cr. PC for summoning one Amrik Singh son of Gurdial Singh as additional accused to face trial alongwith other main accused. The application was dismissed by the trial Judge, vide impugned order dated 27.7.2011 (Annexure P1).

(3.) The petitioner did not feel satisfied with the impugned order and preferred the present revision petition, invoking the provisions of section 401 Cr. PC.