NANDA ALIAS NAND KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of both the petitions mentioned above as the petitioners in the said matters are challenging the same order whereby they have been summoned as additional accused to face trial in FIR No.49 dtd. 24/7/2020 lodged for offence under Sec. 376 IPC read with Sec. 4 of Protection of Children from Sexual Offences Act, 2012 (for short - "the POCSO Act") at Police Station Hajipur, District Hoshiarpur, Annexure P-2.

(2.) For the sake of convenience, facts are being taken from CRR-1239-2022 titled as "Nanda alias Nand Kumar versus State of Punjab and another".

(3.) Vide the instant petition filed under Sec. 401 of the Code of Criminal Procedure, 1973 (for short - "the Code"), petitioner has challenged order dtd. 10/2/2022, Annexure P-1 whereby he has been summoned under Sec. 319 of the Code to face trial in FIR, Annexure P-2.