LAWS(P&H)-2015-4-102

SUMER AND ORS. Vs. STATE OF HARYANA

Decided On April 09, 2015
Sumer And Ors. Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) THE present petition under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.') has been filed for setting aside order dated 26.9.2014 (Annexure P -1), passed by the learned Judicial Magistrate, 1st Class, Faridabad, whereby the petitioners have been summoned under Section 319 Cr. P.C. to face trial as additional accused in case FIR No. 99 dated 25.7.2011, under Sections 323, 325, 506, 34 of the Indian Penal Code registered at Police Station Bhupani, District Faridabad. The judgment dated 10.12.2014, passed by the learned Additional Sessions Judge, Faridabad dismissing the revision petition, filed against the said summoning order dated 26.9.2014 had also been assailed.

(2.) THE First Information No. 99 dated 25.7.2011 was registered on the statement of Hariom s/o Rajender. Precisely his allegations were that on 22.7.2011, at about 5 AM, Bijji, Lala Ram, Sumer Singh, Rohtash, Mangal, Shyam and Hoshiyar Singh etc. armed with iron rods and dandas and their faces muffled had entered his house and inflicted injuries on him and his uncle Ashok with their respective weapons. They had also put his room on fire.

(3.) SUBMISSIONS made by Mr. Bijender Dhankhar, Counsel representing the petitioners have been heard.