NANU SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner has filed this criminal revision petition under Section 401 Cr.P.C. challenging the impugned order dated 10.9.2011 passed by the learned Sessions Judge, Yamuna Nagar, dismissing the application filed under Section 319 Cr.P.C. by the complainant through the Public Prosecutor.

(2.) IT is mainly stated in the grounds of revision petition that the impugned order dated 10.9.2011 passed by the learned Sessions Judge, Yamuna Nagar, dismissing the application filed under Section 319 Cr.P.C. by the complainant through the learned Public Prosecutor for summoning Jaswinder Singh, Rajinder Singh, Balbir Singh, Jagtar Singh and Naresh Kumar as additional accused to face trial along with other accused, is totally wrong, illegal, erroneous, unwarranted and against law and facts of the present case, thus liable to be set aside. Notice of motion has been issued in this case.

(3.) MR . Deepak Grewal, learned Deputy Advocate General, Haryana has put in appearance on behalf of the respondent -State, Mr. S.M. Sharma, learned Advocate has appeared for respondent No.2 and Mr. Sukhdeep Parmar, learned Advocate has appeared for respondents No.3 to 5 and contested this petition.