JASWANT SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) INSTANT revision has been filed impugning the order dated 24.05.2014 passed by the Additional Sessions Judge, Moga whereby application moved by the prosecution under Section 319 Cr.P.C. for summoning of respondent Nos. 2 to 4 and one Rajwinder Kaur @ Rajpreet Kaur has been partly allowed and Rajwinder Kaur @ Rajpreet Kaur has been ordered to be summoned to face trial along with accused already arrayed, under Sections 302, 342, 323 read with Section 34 of the Indian Penal Code. However, application qua respondent Nos. 2 to 4 has been dismissed.

(2.) AT this stage, learned counsel for the petitioner submits that he does not press relief against respondent Nos. 3 and 4.

(3.) I have heard learned counsel for the parties and perused the record.