GURDAS SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Present revision petition against the order dated 8.5.2014 [Annexure P/1] passed by Additional Sessions Judge, Fazilka whereby application under Section 319 Cr.P.C. for summoning of Mohan Singh, Rajinder Kaur and Jagir Kaur, respondents No. 2 to 4 herein, as additional accused was dismissed.

(2.) Relevant facts of the case, that an application under Section 319 Cr. P.C. was filed by the State for summoning of Mohan Singh, Rajinder Kaur and Jagir Kaur, respondents No. 2 to 4 herein, as additional accused mainly on the ground that Gurdas Singh while appearing as PW-3 before the Court below deposed against the above named three persons.

(3.) As per Gurdas Singh, all the above named three persons in connivance with accused Ram Milan, abducted his daughter and took her to Railway Station, Fazilka. Ram Milan, accused in this case, was also called at Railway Station through mobile phone call. Thereafter all the above named three persons had sent the prosecutrix with Ram Milan by alluring her on the pretext of marriage.