PARVEEN KUMAR Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) PETITIONER assails order dated 14.08.2013 passed by Additional Sessions Judge, SAS Nagar, Mohali vide which prayer for summoning respondents No. 2 and 3 as additional accused under Section 319 Cr.P.C., has been dismissed. Petitioner is author of FIR No. 35 dated 25.05.2011, under Section 302/34 IPC, Police Station Phase XI, SAS Nagar, Mohali.

(2.) IN the aforesaid FIR, petitioner/complainant alleges that he is doing work of Halwai in Ambala Cantt. His sister Sonia Sharma was married to Rajiv Sharma -respondent No. 2. Two children took birth from this wedlock. Elder daughter is about 15 -16 years of age and younger son is about 12 -13 years of age. Both the children are studying in Doon School, Mohali and are living in hostel because of strained relations between the couple. Litigation was pending between sister and brother -in -law of petitioner in respect of fraudulent divorce taken by Rajiv Sharma. Due to intervention of Panchayat the matter was compromised but Rajiv Sharma kept on giving threats to the sister of petitioner.

(3.) AFORESAID Bhupinder Kumar @ Bobby made call to mother of petitioner and asked for another mobile number of Sonia Sharma so that she can be contacted. The mother of petitioner asked him to go to the house of Sonia Sharma immediately in order to inquire things. Thereafter at about 9.30 a.m. Bhupinder Kumar @ Bobby told that door of the house was bolted from outside and on opening, he saw that dead body of Sonia Sharma was lying smeared with blood in front of kitchen. At about 10.30 a.m. parents of complainant also reached the spot and found dead body of Sonia smeared in blood and her throat had been cut with some sharp -edged weapon.