MAYA DEVI Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The present petition has been filed against the order dated 10.07.2015 passed by learned Additional Sessions Judge, Bhiwani, whereby the application filed by the petitioner/complainant under Section 319 of Code of Criminal Procedure (for short 'Cr.P.C') for summoning Santosh wife of Om Parkash, Sunita daughter of Om Parkash, Sushila daughter of Krishan Kumar and Pardeep son of Krishan Kumar as additional accused has been dismissed.

(2.) Learned counsel for the petitioner contended that there are specific allegations against respondents no.2 to 5 for having actively participated in the commission of the crime in the FIR as well as in the statement of complainant Maya Devi recorded by the Court. They have also caused injuries to complainant Maya Devi, Somi Devi and Poonam Devi, the handicapped daughter of complainant Maya Devi. Thus, he pleaded that the impugned order suffers from material infirmity and there was no reason to decline the application moved by the petitioner.

(3.) I have duly considered the aforesaid contentions.