YUNUS Vs. STATE OF HARYANA & OTHERS

JUDGEMENT

(1.) Prayer in this revision petition is for setting-aside the order dated 16.07.2014 passed by the Additional Sessions Judge, Mewat vide which the second application filed by the petitioner under Section 319 of the Code of Criminal Procedure (in short 'Cr.P.C') for summoning the private respondents as additional accused was dismissed.

(2.) Brief facts of the case are that FIR No.101 dated 22.05.2012 under Sections 148, 149, 323, 325, 506 and 307 of the Indian Penal Code (in short 'IPC') at Police Station Nagina was registered against twelve persons. During investigation, the police found the respondents No.2 to 8 namely Juhurudeen, Rati, Amrudin, Mun Sarif, Jamshida, Sagiran and Khatuni, are innocent and submitted the challan against five persons namely Kamruddin, Aash Mohd. Illiyash, Samina and Ashma.

(3.) The petitioner, after framing of the charge, filed an application under Section 319 Cr.P.C. for summoning the respondents No.2 to 8 as additional accused. The said application was dismissed by the trial Court/Additional Sessions Judge vide order dated 13.09.2013 (Annexure P3). Thereafter, the petitioner filed Criminal Revision No.978 of 2014 before this Court, in which the following order was passed:- <FRM>JUDGEMENT_424_LAWS(P&H)2_2018_1.html</FRM>