SUKHPAL @ RANA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present revision petition has been preferred against impugned order dtd. 5/4/2025 passed by learned Additional Sessions Judge, Charkhi Dadri, vide which the application filed by the petitionercomplainant seeking summoning of respondents No.2 & 3 as additional accused under Sec. 319 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') [now Sec. 358 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS')] to face the trial in FIR No.106 dtd. 23/5/2020 under Ss. 148, 149, 307, 323, 325, 341, 506 of the Indian Penal Code, 1860 (for short 'IPC'), registered at Police Station Jhojhu Kalan, has been dismissed.

(2.) Learned counsel for the petitioner, inter alia, contends that the petitioner has levelled specific allegations against respondents No.2 & 3 in his statement, on the basis of which, FIR (supra) was registered, however, their names were mentioned in column No.2 of the final report/challan. Further, when the petitioner appeared as PW1, he specifically named respondents No.2 & 3, as discernible from the statement dtd. 17/12/2022 (Annexure P-2). Furthermore, there is no difference in the FIR and statement of the petitioner recorded at the time, when he appeared as PW1 and role of respondents No.2 & 3 and injuries caused to him by the accused persons, which are declared dangerous to life, were specifically mentioned in the FIR (supra). As such, learned trial Court ought to have summoned respondents No.2 & 3 as additional accused to face the trial, by exercising the power under Sec. 319 of Cr.P.C. (now Sec. 358 of BNSS). It is further contended that in spite of the specific allegations against respondents No.2 & 3, learned trial Court ignored the evidence available on record and misread the statements of the petitioner and dismissed the application filed by the petitioner under Sec. 319 of Cr.P.C. (now Sec. 358 of BNSS) for summoning respondents No.2 & 3 as additional accused by means of a non-speaking order and by erroneously ignoring the law laid down by the Hon'ble Supreme Court in Hardeep Singh Vs. State of Punjab, (2014) 3 SCC 92 and Sugreev Kumar Vs. State of Punjab and others, 2019 (@) Law Herald (SC) 1047.

(3.) Per contra, learned State counsel submits that veracity of the allegations have been thoroughly examined and qua complicity of respondents No.2 & 3, the same have been found false. Learned trial Court passed a well reasoned order and rightly dismissed the application filed by the petitioner under Sec. 319 of Cr.P.C. (now Sec. 358 of BNSS).