HEMPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of two petitions bearing No. CRR-2144-2022 titled as Hempal Versus State of Haryana and another and CRR-2052-2022 titled as Arun Pratap and another Versus State of Haryana and another as the same are arising out of the same FIR. However, for the sake of convenience the facts have been taken from CRR-2144-2022.

(2.) The prayer in the instant revision petitions are for setting aside of the order dtd. 5/9/2022 passed by the Sessions Judge, Faridabad vide which the petitioners have been ordered to be summoned to face Trial under Sec. 319 Cr.P.C. for the offences under Ss. 302 and 201 read with Sec. 34 IPC.

(3.) The brief facts of the case are that an FIR No. 430 dtd. 31/10/2020 under Ss. 302/201/34 IPC, Police Station Sadar Ballabgarh, Faridabad came to be registered at the instance of Chanderpal (respondent No. 2) son of Chunnilal and the same reads as under:-