MEENU Vs. STATE OF HARYANA & ORS

JUDGEMENT

(1.) The epitome of the facts & material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record, is that initially, in the wake of complaint of petitioner-complainant Meenu daughter of Chander Parkash (for brevity "the complainant"), a criminal case was registered against main accused Vikas son of Bani Singh (respondent No.7), Vinod Kumar son of Maha Singh, Naresh Jangra (respondent No.8) and Balwan Jangra, vide FIR No.215 dated 31.8.2011 (Annexure P2), on accusation of having committed the offences punishable under sections 354, 452 and 506 IPC by the police of Police Station Safidon, District Jind.

(2.) During the course of investigation, accused Naresh Jangra and Balwan Jangra were found innocent and exonerated. However, after completion of the investigation, the police submitted the final police report (challan) against main accused Vikas and Vinod Kumar.

(3.) In order to substantiate the charges framed against the main accused, the prosecution examined complainant Meenu as PW1, who has also named Naresh Jangra and Balwan Jangra as accused. Consequently, the application u/s 319 Cr.PC (Annexure P6) filed on behalf of prosecution was accepted and accused Naresh Jangra and Balwan Jangra were summoned to face the trial along with the main accused for the pointed offences by the Sub Divisional Judicial Magistrate (for short "the SDJM"), by means of a very brief summoning order dated 27.3.2012 (Annexure P7).