STATE OF PUNJAB Vs. MONICA RANI AND OTHERS

JUDGEMENT

(1.) In this revision petition filed by State of Punjab, order dated 21.9.2011 passed by learned Additional Sessions Judge, Ludhiana is under challenge.

(2.) Prosecution moved application under section 319 of the Code of Criminal Procedure (in short, Cr.P.C.) for summoning respondents Monica Rani, Neelam Rani and Chhalo Rani along with Gurmukh Singh alias Ghuki as additional accused in FIR No. 40 dated 31.5.2008 under sections 302 and 120-B IPC of Police Station Division No. 4, Ludhiana, in which Amrik Singh etc. are facing trial. Learned Additional Sessions Judge vide impugned order has allowed the application qua Gurmukh Singh alias Ghuki and ordered his summoning as additional accused but has dismissed the application qua the three respondents.

(3.) I have heard counsel for the petitioner and perused the case file.