KHAZANA RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) IN a case bearing F.I.R. No. 92 dated March 26, 2002 under Section 304-B/406/498-A of I.P.C. registered at Police Station Samalkha, Kitaba son of Sardara and Sheela Devi daughter of Sohan Lal (respondent No. 2) were not challaned by the police during investigation as the investigating agency found them innocent.

(2.) DURING trial, an application was moved under Section 319 Cr.P.C. for summoning the aforesaid person. The said application was dismissed by the learned Addl. Sessions Judge, Panipat on March 29, 2003 observing therein that there is no ground for summoning Kitaba and Sheela Devi.

(3.) PURSUANT to the notice, Mr. Dhankar has appeared on behalf of respondent No. 1, whereas no one has appeared on behalf of respondent No. 2, despite the fact that the service is complete.