MANJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of two petitions as referred above as both of them have arisen out of the proceedings of same FIR.

(2.) In CRM-M-4532-2023, petitioner has prayed for quashing of the order dtd. 15/12/2022 (Annexure P1) passed by ld. Additional Sessions Judge, Jalandhar, whereby he has been summoned under Sec. 319 CrPC to face trial as an additional accused in Sessions case No.SC/49/2019 arising out of FIR No.32 dtd. 6/10/2018, registered at Police Station Patara, District Jalandhar Rural, under Ss. 302/201/34 IPC.

(3.) In CRM-M-6152-2023, petitioner has prayed for grant of anticipatory bail, after being summoned under Sec. 319 CrPC to face trial, in the aforesaid case.