HARJINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The contour of the facts & material, which needs a necessary mention, for the limited purpose of deciding the core controversy, involved in the instant revision petition and emanating from the record, is that, initially, in the wake of complaint of petitioner-complainant Harjinder Singh son of Kulwant Singh (for brevity "the complainant"), a criminal case was registered against accused Gurcharan Singh, Malkiat Singh sons of Maghi Singh, Harnek Singh, Vakil Singh, Jadge Singh, Bansa Singh sons of Jalaur Singh, Jaspal Singh, Satpal Singh sons of Thana Singh son of Angrej Singh, Manjit Singh son of Nachhattar Singh, Mangal Singh son of Jalaur Singh, vide FIR No.331 dated 21.10.2008 (Annexure P2) on accusation of having committed the offences punishable under sections 148, 302, 395 and 120-B read with section 149 IPC and Section 25 of the Arms Act by the police of Police Station Rania, District Sirsa.

(2.) During the course of investigation of the case, respondents Nos.2 to 8 Manjit Singh and others were found innocent by the investigating agency. However, after completion of the investigation, the police submitted the final police report (challan) against the remaining accused. They were accordingly charge sheeted for the commission of pointed offences and the case was slated for evidence of the prosecution.

(3.) During the pendency of the case, the prosecution moved an application u/s 319 Cr.PC to summon respondent Nos.2 to 8 Manjit Singh son of Nachhattar Singh and others as additional accused to face the trial along with their other co-accused for the indicated offences.