SUNITA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present revision petition has been preferred against the impugned judgment dtd. 13/1/2020 passed by learned Additional Sessions Judge, Jhajjar, whereby the order passed by learned Judicial Magistrate Ist Class, Jhajjar has been dismissed and the application und under Sec. 319 Cr.P.C. for summoning the petitioners as additional accused has been allowed.

(2.) Brief facts of the present case are that on 9/10/2016 at about 04 O'Clock, an altercation took place between the complainant and petitioners along with co-accused.

(3.) In consequence of the FIR (supra (supra) and after completion of the investigation by the concerned police, final report under Sec. 173 Cr.P.C. was presented esented in the learned trial Court against co co-accused but not against the present petitioners.