SAHAB SINGH Vs. DHARAMVIR

JUDGEMENT

(1.) PRESENT petition is directed against the order dated 16.01.2014 (Annexure -1) passed by the learned Special Judge, Kurukshetra, whereby application moved on behalf of the complainant under Section 311 of Code of Criminal Procedure ('Cr.P.C.' for short) was dismissed.

(2.) NOTICE of motion was issued.

(3.) HE prays for allowing the present petition, by setting aside the impugned order.