BALWINDER SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This revisional petition is directed against the Order passed by the Ld. Magistrate on 18.10.2017, whereby the application of the Petitioner under Section 156(3) of the Code of Criminal Procedure for further investigation had been dismissed.

(2.) Vide the impugned order, the Ld. Magistrate was pleased to dismiss the application filed on behalf of the present petitioner under Section 156(3) of the Code of Criminal Procedure, in which he had prayed for a direction upon the Special Investigation Team constituted in F.I.R. Case No.55, dated 02.05.2017, registered at Police Station Kulgarhi, District Ferozepur, to make further investigation and submit a detailed Report against the private respondents, after a challan had been already presented against various accused persons named in the F.I.R.

(3.) Background of the matter is that the F.I.R. was originally drawn up against all the named accused persons under Sections 148 , 302 , 307 , 336 and 506 read with Section 149 of the Indian Penal Code and Sections 25 and 27 of the Arms Act. The substance of the allegations in the F.I.R. was as under -