RANJIT KAUR @ RANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for quashing the order dtd. 27/1/2015 passed by the Additional Chief Judicial Magistrate, Patiala vide which while allowing the application under Sec. 319 Cr.P.C. in FIR No.25 dtd. 14/1/2009, the petitioner was summoned as an additional accused, alongwith Sukhwinder Singh, Jaggi @ Harinder Singh and Pawan Kaur.

(2.) On 22/5/2017 while issuing notice of motion, the further proceedings qua the petitioner were stayed.

(3.) Brief facts of the case are that the FIR was registered at the statement of one Harjit Singh son of Harjinder Singh that on 13/1/2009 at about 7.00/7.30 p.m. he was going to his fields and when he reached near the house of one Harpreet Singh @ Happy, who was standing outside and started hurling abuses on him. Harpreet Singh @ Happy was having a wooden stick in his right hand and threw it towards the complainant which hit him on his right eye-brow.