JOGINDER SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The present petition has been filed under Section 482 Cr.P.C. for quashing of order dated 15.07.2013 passed by learned Additional Sessions Judge, Patiala as well as order dated 24.04.2013 passed by Judicial Magistrate Ist Class, Rajpura whereby application moved under Section 319 Cr.P.C. has been dismissed.

(2.) Learned counsel for the petitioner submits that specific role of the persons sought to be summoned has been mentioned in the FIR as well as in the statement of the complainant, still application has been dismissed. Learned counsel further submits that even the investigation conducted by the Police and declaring said persons innocent, is contrary to the evidence and they were wrongly declared innocent by the Investigating Agency. Learned counsel also submits that not only they were wrongly kept in column No.2 but injuries were also caused and this fact has not been considered while deciding application as well as passing order in the revision petition.

(3.) Heard arguments of learned counsel for the petitioner and have also perused the orders passed by learned Additional Sessions Judge, Patiala as well as Judicial Magistrate Ist Class, Rajpura.