SUSHILA DEVI Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The contour of the facts and material, culminating in the commencement, relevant for deciding the instant petition and emanating from the record is that, in the wake of complaint of petitioner-complainant Sushila Devi wife of Partap Singh (for brevity 'the complainant), a criminal case was registered against the four accused, namely, Surender Kumar Sharma (Kaushik), Rampal son of Ganga Ram, Balwan Singh and Rajesh Kumar LVO, vide FIR No. 54 dated 20.04.2005 (Annexure P-4), on accusation of having committed the offences punishable under Sections 406, 420 and 506 IPC, by the police of Police Station Kanina, District Mahendergarh.

(2.) During the course of investigation, the police exonerated the remaining accused and after completion of the investigation submitted the final police report (challan) only against the main accused-Rampal son of Ganga Ram. Accordingly, he was charge-sheeted for the commission of the indicated offences and the case was slated for evidence of the prosecution.

(3.) The prosecution, in order to substantiate the charges against the main accused, examined the complainant as PW1, who has also named the remaining accused. Consequently, the application filed on behalf of the prosecution under Section 319 Cr.P.C. was accepted. Respondents-accused Balwan, Rajesh and Surender were also summoned as an additional accused, to face the trial along with the main accused, by way of order dated 03.12.2010 (Annexure P-2).