NAVEEN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Crm No.28729 of 2016

(2.) With the concurrence of the parties, the aforesaid applicants are ordered to be impleaded as party-respondents No.2 to 4. Amended memorandum of parties is taken on record. Application stands disposed of.

(3.) Accused Shubham and Sumit were found to be juvenile. Amit was challaned. Dharambir and Rajbir were found to be innocent and they were placed in column No.2. After framing of charges, the complainant was examined as PW-3 on 04.11.2014 and on the basis of said deposition, the complainant filed an application under Section 319 Cr.P.C. for summoning of Rajbir and Dharambir @ Billu to face trial along with accused already facing trial. The application was allowed vide order dated 14.01.2015 and Rajbir and Dharambir @ Billu were summoned under Section 319 Cr.P.C. to face trial for the offences in question.