RANJIT Vs. STATE OF HARYANA

JUDGEMENT

(1.) Seeking quashing the impugned orders dtd. 29/10/2021 passed by the Learned Additional Sessions Judge, Narnaul, District Mohindergarh (Annexure P-2) wherein wrongly dismissing Criminal Revision 06 of 2019 against the impugned orders dtd. 7/9/2019 (Annexure P-3) passed by the Trial Court wherein wrongly summoning the petitioner as an accused in police FIR No 351 dtd. 7/12/2015 under Sec. 323, 341, 506 and 34 of Indian penal code at police Station Sadar Narnaul, District Mohindergarh, the petitioner has come up before this Court by filing the present petition under Sec. 482 Cr.P.C.

(2.) Counsel for the petitioners seeks adjournment. Even earlier, the matter has been adjourned on 09 occasions on one pretext or the other.

(3.) Counsel for the State submits that after filing of the present petition, charges have been framed. Once judicial order has been passed and charges have been framed, it becomes mandatory to challenge judicial order which has overwritten the police report.