ANITA Vs. ONKAR AND OTHERS

JUDGEMENT

(1.) This is an application filed by the applicant-petitioner for correction in memo of parties and placing on record the amended memo of parties.

(2.) Accordingly, the application is allowed and necessary correction in the memo of parties as referred in the application is ordered to be carried out. Amended memo of parties is taken on record. Main Case

(3.) The petitioner has filed the present revision petition against order dated 8.7.2015 passed by learned Additional Sessions Judge, Jind whereby the application filed by the petitioner-complainant under Section 319 Cr.PC seeking prayer for summoning of respondents No.1 to 5-accused, namely, Onkar son of Jage Ram, Kartar son of Munshi Ram, Kuka @ Satbir son of Rattan, Jasbir son of Inder Singh and Sonu daughter of Dharambir, all residents of village Behbalpur, Police Station, Sadar Jind, was dismissed.