NIRANJAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) INSTANT revision petition has been preferred by Niranjan Singh, feeling dissatisfied against order dated December 20, 2014 passed by learned Additional Sessions Judge, Bathinda whereby, an application moved by prosecution under Section 319 Cr.P.C for summoning respondents No.2 and 3 to stand trial alongwith their co -accused Manjit Singh, in case bearing FIR No. 11 dated February 01, 2014 under Section 306 read with Section 34 IPC registered at Police Station Nehianwala, was dismissed.

(2.) BRIEFLY stated the facts giving rise to the instant petition are that FIR in this case was registered on the basis of statement of Niranjan Singhpetitioner, in which, he has unfolded that his daughter Ms. Kirna was married to Manjit Singh -accused who is already facing trial. Though, she was living separately from her in -laws family yet the couple had a matrimonial dispute. In connection with the said dispute, he (petitioner) visited village Dan Singh Wala but with the intervention of Panchayat, dispute was set at rest. As a result whereof, Ms. Kirna started living in her matrimonial house. Manjit Singh as well as his brother Ranjit Singh and Seema wife of Ranjit Singh used to harass his daughter and due to continuous harassment meted out to her by them, his daughter committed suicide.

(3.) DURING investigation of the case, respondents No.2 and 3 were found innocent and report under Section 173(2) Cr.P.C was only presented against Manjit Singh whereas, respondents No.2 and 3 were kept in column No.2 of the report.