HARVEER SINGH MALIK Vs. STATE OF H P

JUDGEMENT

(1.) All the aforementioned petitions are being disposed of by a common order, given, common question of fact and law, being, involved in all the instant petitions.

(2.) All the aforementioned Criminal Revision Petitions stand respectively directed, by, the petitioners, against an order recorded by the learned Additional Sessions Judge (2), Solan, on 30.05.2017, whereby, he dismissed the application(s) instituted therebefore, under, Section 227 of the Cr.P.C., for theirs being discharged AND also proceeded to order, for framing, of, charge(s) against petitioner Harveer Singh, for, his committing offences punishable under Sections 302, 148 IPC read with Section 149 of the IPC and Section 25 of the Arms Act, whereas, he ordered for framing, of, charge(s) against petitioners Rajesh Malik, Ekta Malik and Yoginder Malik, for, theirs committing an offence punishable under Section 302, 148 IPC read with Section 149 of the IPC.

(3.) In pursuance, to, the Investigating Officer concerned, carrying out Investigation(s) vis-a-vis the offences embodied in FIR bearing No. 68/16, of 27.06.2016, registered at Police Station Dharampur, he filed a detailed report, under, Section 173 of the Cr.P.C., before the lerned Committal Court concerned, (I) whereupon, the latter pronounced an order, committing, the accused to face trial before the learned Sessions Judge concerned. Since, the charges framed against the accused are respectively, under Sections 302, 307, 147, 148 of the IPC, read with Section 149 of the IPC and Section 25 of the Arms Act, (ii) thereupon, for assessing the respective inculpatory role(s) of the accused, in the offences in respect whereof charges stood framed against them, it is imperative, to reproduce the manner in which relevant occurrence, took place:-