NARINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Crm No.25144 of 2018 in CRR No.2394 of 2018

(2.) For the reasons stated in the application, the same is allowed and the delay of 39 days in filing the revision petition stands condoned.

(3.) Prayer in these revision petitions is for setting-aside the order dated 22.12.2017 passed by the Sessions Judge, Amritsar vide which the petitioner - Narinder Singh (in CRR No.997 of 2018) and the petitioner - Sandeep Singh (in CRR No.2394 of 2018) were summoned under Section 319 of the Code of Criminal Procedure (in short 'Cr.P.C') as an additional accused.