RANDHIR SINGH Vs. STATE OF HARYANA & ORS

JUDGEMENT

(1.) Tersely, the facts & material, which need a necessary mention, for the limited purpose of deciding the core controversy, involved in the instant revision petition and emanating from the record, are that, initially, in the wake of complaint of petitioner-complainant Randhir Singh s/o Dhian Singh (for brevity "the complainant"), a criminal case was registered against the main accused Malkiat Singh, his father Bhajan Singh, brother Bhola Singh and Meenu, daughter of Harnam Ditta, vide FIR No.152 dated 19.10.2012 (Annexure P2), for the commission of offences punishable u/ss 302, 304-B and 120-B read with section 34 IPC by the police of Police Station Sadar, Sirsa.

(2.) During the course of investigation, Bhola Singh and his father Bhajan Singh were found innocent and after completion of the investigation, the police submitted the final police report (challan) only against main accused Malkiat Singh and Meenu. Accordingly, they were charge sheeted on accusation of having committed the pointed offences and the case was slated for evidence of the prosecution by the trial Court.

(3.) During the pendency of criminal case, the application u/s 319 Cr.PC filed on behalf of complainant for summoning Bhola Singh and his father Bhajan Singh as additional accused to face the trial for indicated offences along with their main accused Malkiat Singh & Meenu was dismissed by the trial Judge, vide impugned order dated 19.2.2013.