BAKSHISH SINGH Vs. BHAJAN SINGH AND ORS.

JUDGEMENT

(1.) THIS revision petition has been filed by the complainant of FIR No. 242 dated 05.09.2013, against the order of the learned Addl. Sessions Judge, Sirsa, dated 20.08.2014, dismissing the application of the prosecution, moved under Section 319 of the Cr.P.C., for summoning Bhajan Singh, Joginder Singh and Gurpreet Kaur (respondents No. 1 to 3 herein) as accused, to face trial in the aforesaid FIR which was registered in respect of the commission of offences punishable under Sections 498 -A, 304 -B, 120 -B read with Section 34 of the IPC.

(2.) AS per the application, the aforesaid three persons had been named as accused in the FIR registered at the instance of the present petitioner (complainant), naming therein Pargat Singh (husband of the complainants' deceased daughter), Harpal Singh son of Bhajan Singh (father -in -law of the complainants' deceased daughter), Chhinder Kaur/Shinder Kaur (mother -in -law of the complainants' deceased daughter), as also the afore named three persons.

(3.) GURPREET Kaur is stated to be the sister of Pargat Singh, i.e. sister -in -law of the deceased lady (Daljinder Kaur) and Joginder Singh is stated to be the maternal uncle of Chhinder Kaur who is the mother -in -law of the deceased.