PARMOD Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) Crm-26103 of 2015

(2.) After hearing learned counsel for the applicant, instant application is allowed for the reasons stated therein. Delay of 174 days in filing the present criminal revision petition is condoned. CRM stands disposed of.

(3.) Instant criminal revision petition is directed against the order dated 20.11.2014 passed by the learned Sessions Judge, Karnal, whereby application of the petitioner-complainant under Section 319 of the Code of Criminal Procedure ('Cr.P.C.' for short), seeking to summon as many as 10 more persons as additional accused to face criminal trial was partly allowed, thereby summoning seven persons as additional accused, whereas declining summoning of three persons namely Raj Pal-Sarpanch, Sham Singh-Panch and Rajinder. Hence this petition, at the hands of the complainant.