MANJIT SINGH SODHI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant revision petition is directed against the order dated 19.1.2016, passed by the learned Additional Sessins Judge, Faridkot in terms of which the present petitioner has been summoned to face trial as an additional accused in case F.I.R. No.44 dated 17.2.2011 under sections 419, 420, 465, 466, 467, 468, 471, 474, 120-B, 201 I.P.C, registered at Police Station, City Faridkot.

(2.) A brief narration of facts would be necessary.

(3.) One Harmanjit Singh was arrayed as accused no.5 in complaint bearing no.23 dated 21.10.2008 titled as "Balwant Kaur and another Vs. Arun Kumar and others". Accused Harmanjit Singh approached the present petitioner, who is a practicing Advocate to file his bail application. Petitioner filed a bail application of accused Harmanjit Singh and at the time of attestation of his affidavit petitioner identified him as Harmanjit Singh.