AMAR KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The jurisdiction of this Court under Sec. 528 of Bhartiya Nagarik Suraksha Sanhita, 2023 has been invoked seeking quashing of the order dtd. 22/10/2024 (Annexure P-1) vide which, the application filed by the petitioner under Sec. 358 BNS, 2023 seeking summoning of respondent No.2, as an additional accused in case bearing FIR No. 37, dtd. 6/5/2007 (Annexure P-3), under Ss. 406 and 34 of the Indian Penal Code, 1860, registered at Police Station Nathana, District Bathinda, has been dismissed as well as the order dtd. 7/12/2024 (Annexure P-2) passed by learned Additional Sessions Judge, Bathinda whereby, the revision petition filed by the petitioner for setting aside the order dtd. 22/10/2024 (Annexure P-1), has been dismissed.

(2.) FACTS

(3.) Contentions:-