NARENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of three revision petitions i.e. CRR No.2751, 2963 and 2869 of 2016, arising out of the common impugned order dtd. 25/7/2016, passed by the Additional Sessions Judge, Hisar.

(2.) However, for the sake of convenience the facts are being extracted from CRR No.2751 of 2016.

(3.) Prayer in these petitions is for setting aside the order dtd. 25/7/2016 passed by the Additional Sessions Judge, Hisar, vide which the application filed by respondent No.2 under Sec. 319 of the Code of Criminal Procedure (for short, 'Cr.P.C.') was allowed and the petitioners namely Narender, Rajender, Vijay and Vinay Kumar (petitioners in all the present three petitions), were summoned as additional accused.