AMRIK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This criminal revision petition has been preferred by Amrik Singh (complainant) to challenge the order dated 26.10.2018 passed by Additional Sessions Judge, Hoshiarpur, whereby application under Section 319 Code of Criminal Procedure filed by the petitioner stood declined. The proceedings arises from case FIR No.10 dated 27.01.2016 registered under Sections 435, 436, 452, 427, 379, 148 and 506 read with Section 149 of Indian Penal Code.

(2.) In respect of occurrence dated 27.01.2016, the above mentioned FIR was registered on the basis of statement of Amrik Singh wherein it was alleged that when he along with son Mandeep Singh came to his house for feeding cattle, then from the side of the village a mob of youngsters consisting of aged persons, women etc carrying weapons like danda, kirpan, lathi and fire torch was seen approaching his house.

(3.) Approximately 33 persons were named in the FIR whereas about 100 unknown persons were along with them. The complainant along with his son ran away from the spot to hide themselves. From the distant place, it was seen by them that the house, car, tractor and bundle of husk were set on fire by mob. On these broad allegations, the FIR was registered for the offences mentioned above.