KALO BAI @ RAJ KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have filed this petition challenging the order dated 14.10.2019 passed by learned Additional Sessions Judge, Ludhiana vide which they were ordered to be summoned to face the trial as additional accused on an application moved by complainant Chhinder Kaur under Section 319 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.').

(2.) Learned counsel for the petitioner submits that in the present case FIR was registered against the petitioners along with other co-accused on the allegations that all the accused in connivance with each other had committed the murder of Manjit Kaur and Bidhi Chand but during investigation conducted by Deputy Superintendent of Police, Dakha, both the petitioners were found innocent. He further submits that after the said inquiry, a Special Investigation Team (for short 'SIT') was constituted and during investigation by the SIT, it was found that at the time of alleged incident, petitioner No. 1 was 8 months pregnant whereas petitioner No. 2 had gone to the house of Member Panchayat Jangir Singh and in the said enquiry also, the petitioners were found innocent. He further submits that the trial Court has summoned the petitioners to face the trial as additional accused without taking into consideration the detailed enquiry conducted by SIT. He further submits that the petitioners have been falsely implicated in the present case being relatives of Jaswant Singh.

(3.) I have heard the learned counsel for the petitioner and have gone through the paper book and find no merit in the present petition.