RAM PHAL Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner has filed this revision petition to impugn the order passed by the Additional Sessions Judge, Bhiwani, declining the prayer of the petitioner to summon additional accused against whom the evidence has come on record during the course of trial.

(2.) Considering the evidence and the impugned order, this Court had issued notice only qua respondents, Sultan and Harish and declined to interfere in the order so far as the other respondents are concerned. Notice was issued on 14.2.2012. This petition was filed in the year 2011. The trial now is fixed for arguments and continues to be so fixed for the last six months for this purpose.

(3.) The stage of trial is also one of the consideration, which has to be kept in view. Any person now added as an additional accused would lead to re-trial and agony for the person who has already faced the trial.