DHARAM PAL Vs. HARDIAL SINGH

JUDGEMENT

(1.) THIS petition seeks setting aside of order dated 11.9.1997, passed by the Additional Sessions Judge, Kurukshetra, vide which he dismissed the application of the petitioner moved under Section 319 Cr.P.C., seeking summoning of respondents No. 1 to 3, (namely Hardial Singh, Pritam Singh and Ishwar Singh sons of Chhittar Singh, residents of Village Kirmach, Police Station Sadar Thanesar, District Kurukshetra) to stand trial under Section 307 IPC, arising out of FIR No. 274 dated 1.9.1996, pertaining to police station Sadar Thanesar.

(2.) I have heard learned counsel for the petitioner and learned counsel for respondents No. 1 to 3 as also learned counsel for respondent No. 4 State of Haryana. I have also perused the impugned order.

(3.) FEELING aggrieved against the impugned orders, this petition has been filed under Section 482 Cr.P.C.