ANIL KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) During trial in case bearing FIR No. 182 dtd. 3/4/2016, registered at Police Station Hodal, District Palwal for offence punishable under Ss. 148/149/302/323/325/506 of Indian Penal Code (for short 'IPC'), complainant-Madan Mohan moved application for summoning of Anil son of Tejpal, Saurabh son of Harpal and Asha Ram son of Gokal Chand as additional accused in view of statements of complainant-Madan Mohan and injured-Avtar recorded by the Court. Learned trial Court dismissed the application for summoning of Saurabh as additional accused with observations as follows:-

(2.) The application to summon Anil Kumar and Asha Ram as additional accused was, however, allowed.

(3.) Anil Kumar and Asha Ram have filed CRR-870-2017 against order of trial Court challenging their summoning as additional accused while complainant-Madan Mohan has filed CRR-3314-2017 seeking setting aside of impugned order declining the summoning of Saurabh as additional accused.