PARVEEN KUMAR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Crm-27608-2018

(2.) For the reasons mentioned in the application, the same is allowed and the main case, which is listed for 10.12018, is taken up for hearing today.

(3.) After the registration of the aforesaid FIR, the matter was investigated by the police and during enquiry, brother-in-law Sameer Gupta @ Shanti and sister-in-law Renu Rani were found innocent. Thereafter, statement of the petitioner-complainant was recorded in the court on 19.02018, in which, he specifically named both Sameer Gupta and Renu Rani as accused along with husband Yugesh Kumar and mother-in-law Saroj Rani for causing maltreatment to the deceased, as a result of which the deceased consumed poisonous substance and died. After that, an application has been preferred under Section 319 Cr.P.C. for summoning Sameer Gupta @ Shanti and Renu Rani to face the trial along with other accused, which application came to be dismissed by the impugned order dated 30.04.2018. Being aggrieved, the instant criminal revision has been filed.