DIWAN SINGH AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.' for short) challenging the order dated 13.5.2010 (Annexure P-2) whereby they were ordered to be summoned to face the trial under Section 319 Cr.P.C. and the order dated 25.5.21011 (Annexure P-5) whereby their revision petition against the order (Annexure P-2) was dismissed.

(2.) After hearing the learned counsel for the parties and the learned State counsel, I am of the opinion that the instant petition deserves dismissal.

(3.) FIR No. 79 dated 19.10.2003 was registered at Police Station Jatusana, District Rewari under Section 148, 149, 323, 452, 506 of the Indian Penal Code, on the basis of the statement of complainant Vinod Kumar.