GURMAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition under Section 482 of the Code of Criminal Procedure (for short ' the Cr.P.C.) filed by Gurmail Singh -petitioner praying for quashing of order dated 13.11.2013 passed by learned Judicial Magistrate First Class summoning him as an additional accused invoking the provisions of Section 319 Cr.P.C. as well as the order dated 14.01.2015 passed by learned Additional Sessions Judge dismissing the revision petition by him.

(2.) A First Information Report No.153 dated 10.07.2011 under Sections 323 and 324 of the Indian Penal Code ( for short 'IPC') was registered at Police Station Jodhewal, Ludhiana on the statement of Manjit Singh -respondent No.2. The petitioner and two other persons were named as accused in the first information report. During investigation, on an application given by the petitioner the matter was investigated by Additional Deputy Commssioner of Police, City 4, Ludhiana and finding the petitioner as innocent, a final report under Section 173 Cr.P.C was filed by the prosecution only against the other two persons namely Baljit Kumar and Gaurav Sharma and the name of the petitioner was kept in column No.2.

(3.) HEARD the submissions made by Mr. Om Pal Sharma, Advocate representing the petitioner.