PAWAN KUMAR Vs. STATE OF RAJASTHAN & ORS.

JUDGEMENT

(1.) The petitioner complainant has approached this Court by way of the instant revision assailing the order dated 21.10.2013 passed by the learned Additional Sessions Judge cum Special Judge (Women Atrocities and Dowry Cases), Sriganganagar in Sessions Case No. 47/2004 whereby the I application filed by the petitioner to summon the respondents No. 2 to 5 as I additional accused in the sessions case going on against one Ramprasad for the I offences under Sections 498-A and 306 l.P.C. was rejected.

(2.) Before proceeding to consider the facts of the instant revision, it is necessary to note here that Pawan Kumar is the complainant of the case. His sister Smt. Vijaylaxmi was married to Ramprasad in the year 1990. She met with an unfortunate death by suspected poisoning in Sept. 2003. An F.I.R. was filed by Pawan Kumar against Ramprasad and numerous others. The Police after investigation filed a charge-sheet only against Ramprasad. After examination of 5 witnesses by the Trial Court, Pawan Kumar moved an application under Sec. 319 Crimial P.C. for summoning the left out accused persons to face trial. Such application was rejected by the Trial Court by order dated 6.10.2005.

(3.) Pawan Kumar approached this Court by way of Cr. Revision No. 9 19/2005. The revision came to be rejected by this Court on 18.3.2013 by a detailed order. Pawan Kumar challenged the order passed by this Court by filing a Special Leave to Appeal (Criminal) No. 5819/2013 before the Honourable Supreme Court. The Honourable Supreme Court rejected the appeal by order dated 1.8.2013.