VED PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) INSTANT criminal revision petition has been filed for setting aside the order dated 26.11.2014 passed by learned Sessions Judge, Hisar, whereby application under Section 319 read with Section 190 of the Code of Criminal Procedure moved by the petitioner for summoning respondents No.2 to 5 as additional accused to face trial, has been dismissed.

(2.) IT is not necessary to set out the facts in detail. Suffice it to say that on 13.01.2014 accused -persons in furtherance of common intention entered in the property of complainant Ved Parkash and committed murder of Ram Mehar by giving severe injuries. During investigation, accused Sanjay, Ajay, Chandi and Sarwar were arrested and challan against them was presented in the Court. Respondents No.2 to 5 were not challaned as they were found innocent during investigation.

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