SUBHASH CHANDER Vs. STATE OF HARYANA AND ORS

JUDGEMENT

(1.) Subhash Chander has brought this revision petition under the provisions of section 401 Cr.P.C. challenging the order dated 23.10.2012 passed by learned Sessions Judge, Rohtak.

(2.) Learned Sessions Judge, Rohtak has dismissed application under section 319 Cr.P.C by way of the impugned order, vide which Ravi Kant, Shri Bhagwan @ Bhola, Pinki , Veena alias Neena were prayed to be summoned as additional accused.

(3.) In the case registered by way of FIR No.402 dated 2.11.2011 at Police Station Sampla, for an offence punishable under sections 304-B and 302 IPC, the police had sent Shashi Kant and Jai Bhagwan to stand trial and kept the names of the persons named above in column no.2 of the challan. The version of Subhash Chander, the complainant has come by way of FIR (Annexure P-1).