PARAMJIT SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The present petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Cr.P.C') for quashing the order dated 22.10.2014 vide which the application filed by the petitioner under Section 319 Cr.P.C for summoning respondents No.3 and 4 as an additional accused in case FIR No.544 dated 3.12.2009 under Sections 451, 447, 511, 323, 427, 506, 34 of the Indian Penal Code (hereinafter called the 'IPC'), P.S. Kotwali, Patiala has been dismissed and for quashing the order dated 2.5.2015 passed by the learned Additional Sessions Judge, Patiala, dismissing the revision petition against the aforesaid order.

(2.) Learned counsel for the petitioner contended that the names and the role played by respondents No.3 and 4 are categorically mentioned in the statement made by petitioner-Dr.Paramjit Singh during the trial as well as in the statement of PW-2 Harish Kumar Singla, the witness of the occurrence. He contended that in view of their statements, respondents No.3 and 4 are also required to be summoned as an additional accused to face the trial along with the original accused. He contended that learned trial Court has illegally ignored the statements of the aforesaid witnesses recorded in the Court.

(3.) I have duly considered the aforesaid contentions.