RAM PAL Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) By way of this petition, petitioner has challenged the order dated 12.12.2012 whereby application moved by the prosecution under Section 319 of the Code of Criminal Procedure, 1973 ('Cr.P.C.' for short) for summoning the petitioner as additional accused, was allowed by the Trail Court.

(2.) Learned counsel for the petitioner has submitted that the petitioner was found innocent during investigation. During investigation, it transpired that the petitioner was not present at the spot and had rather gone to pick up his daughter from Ladwa. Petitioner had been falsely involved in this case merely because he was a government employee.

(3.) After hearing the learned counsel for the petitioner, I am of the opinion that the instant petition deserves dismissal. Section 319 Cr.P.C. reads as under:-