DHANPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under sec. 482 of the Code of Criminal Procedure (hereinafter referred to as 'CrPC') challenging the order dtd. 16/7/2019 (Annexure P-2), passed by Sub-Divisional Judicial Magistrate, Sultanpur Lodhi, whereby, charge has been framed against the petitioners in case FIR No.310 dtd. 19/11/2018 under Ss. 304-A, 337 and 338 of the Indian Penal Code, 1860 (hereinafter referred to as TPC') Police Station Sultanpur Lodhi, District Kapurthala along with judgment dtd. 8/11/2019 (Annexure P-9) passed by the Court of Additional Sessions Judge, Kapurthala, dismissing the revision petition filed by the petitioners against the said order framing charge.

(2.) The brief factual matrix as is necessary to appreciate the controversy involved in the present case is as under: -

(3.) The counsel appearing for the petitioners submitted that insofar as petitioner-Dhanpreet Singh is concerned, he has a separate proprietorship firm by the name of Manjit Techno Fab, which is situated in Industrial Area II, Khor Rae Bareli, Uttar Pradesh. The registration certificate under the GST was appended as Annexure P-5. He further submits that petitioner-Dilpreet Singh runs a separate sole proprietorship firm by the name of Nagina Engineering Works having its separate GST registration. The said proprietorship of petitioner-Dilpreet Singh is situated in Village Dhudhianwal, Sultanpur Road, Kapurthala itself. The registration certificate under the GST has been appended as Annexure P-6. Insofar as Sidhu Industrial Corporation is concerned (proprietorship where the incident occurred), the same is in the ownership of Parshotam Singh and registration certificate is appended with the petition as Annexure P-7.