SANJANA Vs. STATE OF HARYANA

JUDGEMENT

(1.) INSTANT petition has been filed under Section 482 of the Code of Criminal Procedure impugning order dated 13.03.2015 (Annexure P/6) passed by learned Additional Sessions Judge, Yamuna Nagar at Jagadhri whereby revision petition filed by respondent no.2 has been allowed and order dated 22.01.2015 (Annexure P/5) passed by learned Judicial Magistrate First Class, Yamuna Nagar at Jagadhri has been set aside.

(2.) BRIEF facts of the case are that on the basis of statement of the complainant -petitioner, a case FIR No. 100 dated 20.08.2010, under Sections 323/452/354/506/34 IPC was registered and as many as four persons were booked and arrested. After completion of investigation, final report against the said four persons was submitted before the Court and charges were framed. Thereafter, an application under Section 319 Cr.P.C. was moved on behalf of the complainant -petitioner seeking summoning of respondent no.2 as an additional accused. Vide order dated 22.01.2015 (Annexure P/5), application under Section 319 Cr.P.C. has been allowed by the trial Court and respondent no.2 has been summoned as an additional accused. Feeling aggrieved against order dated 22.01.2015 (Annexure P/5), respondent no.2 preferred a revision petition before the learned Additional Sessions Judge. Vide impugned order dated 13.03.2015 (Annexure P/6), learned Additional Sessions Judge set aside order dated 22.01.2015 (Annexure P/5). Hence, this present petition.

(3.) I have heard learned counsel for the petitioner and perused the record.