SACHIN NAYYAR AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this revision petition, the petitioners seek the setting aside of the impugned order dated 03.09.2014, by which the learned trial court held that a prima facie case was made out against the petitioners (accused) for the commission of an offence punishable under Section 306 read with Section 34 IPC. The Court had therefore posted the case for framing of the charge on the next date of hearing.

(2.) This petition having been filed in the year 2014, after notice was issued the trial court was directed to adjourn the matter to a date beyond that fixed by this Court at that stage, with the said order continuing to operate till date.

(3.) The allegations against the petitioners are made out in FIR no.72 dated 02.04.2013, registered at Police Station City Nakodar, District Jalandhar, the FIR having been registered at the instance of one Vishal Nayyar, who stated before the police that petitioners no.1 and 3, i.e. Sachin Nayyar and Sumit Nayyar, had borrowed Rs.20 lacs from his father Ashok Nayyar, but when his father was in need of the money, they made excuses to not return it, due to which his father remained disturbed and in fact there was also intervention of various panchayats to get the matter amicably settled, but without any result.