AJIT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Ajit Singh who infact had lodged this FIR stands summoned as an additional accused under Section 319 Cr.P.C. to face prosecution under under Section 302 IPC.

(2.) This FIR was registered on the statement made by Ajit Singh petitioner on 17.09.2011. He owned the House No. 504/22 in the vicinity of Government School, which apart from the other tenants had also rented out to one Amar Singh resident of village Samoli, District Alwar, Rajasthan on rent of Rs. 900/- per month. On the night of 16.09.2011, light of the house was on and he thought of meeting Amar Singh, tenant. Ajit Singh-petitioner called him at the gate but did not receive any response. On reaching the gate of rented room, he found Amar Singh was lying under a pool of blood on a cot. Due to fear, he cried. On hearing which Rajender Kumar, Subhash Babu, Ramesh Kumar reached at the spot. An injury mark was seen on the head and forehead of late Amar Singh. There was some sign of strangulation around the neck and the utensils were also lying scattered. On the basis of this statement, formal FIR was registered. On completion of investigation, challan was presented against accused Deen Mohd. son of Duli Khan resident of village Khuluka, P.S. Hathin, District Palwal.

(3.) During the course of prosecution, Omwati widow of deceased Amar Singh appeared as PW-1. On the basis of statement made by this witness, prosecution moved an application for summoning the petitioner as an additional accused under the provisions of Section 319 Cr.P.C. It is alleged that Omwati applicant has specifically named Ajit Singh as an additional accused. Ajit Singh was landlord of the house where deceased Amar Singh resided.