(1.) THE petitioner has impugned the order, passed by Special Judge, Tarn Taran, rejecting his application under Section 319 Cr.P.C. for summoning additional accused.
(2.) THE petitioner made a complaint to the police that on 9th July, 2006, Amarjit Singh, Jaswinder Singh, Paramjit Singh, Simarjit Kaur and Sital Singh, publicly hurled abuses at the petitioner using derogatory words. According to the petitioner, he is a Majbi Sikh by caste while the accused are Jat Sikhs. Resultantly, FIR No. 140 dated 9th September, 2006 was registered under Section 3(1) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. The police after investigation, submitted challan against Paramjit Singh and Simarjit Kaur. However, other three accused, namely, Amarjit Singh, Baljit Singh and Jaswinder Singh were found innocent by the police.
(3.) LEARNED counsel for the petitioner has argued that in the initial version given by the complainant, there was specific allegations against Amarjit Singh, Baljit Singh and Jaswinder Singh. The police had exonerated them without any reason. According to the counsel, the court has ample power under Section 319 Cr.P.C. to summon three additional accused.