VINAY KAMBOJ Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The present criminal revision has been filed for setting aside order dated 17.4.2015 passed by learned Additional Sessions Judge, Yamuna Nagar vide which application filed under Section 319 of the Code of Criminal Procedure for summoning respondents No. 5 to 9 as additional accused was dismissed.

(2.) Petitioner lodged First Information Report No.343 dated 18.6.2014 under Section 307 of the Indian Penal Code and Section 25 of the Arms Act at Police Station City Yamuna Nagar against respondents No.2 to 9. After investigation, respondents No. 5 to 7 were found innocent and they were kept in column No.2 of the final report submitted under Section 173 of the Code of Criminal Procedure and respondents No. 2 to 4 were charge sheeted for commission of offence under Section 307 IPC, whereas Kabal Singh and Sukhpreet i.e. Respondents No. 2 and 3 were also charge sheeted for commission of offence under Section 25 of the Arms Act.

(3.) The submissions made by Mr.JS Chahal, Advocate for the petitioner have been heard.