KULVEER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of filing the instant Criminal Misc. Petition under Sec. 482 Cr.P.C., a challenge is made to the order dtd. 12/7/2019 passed by the learned Additional Sessions Judge No.1, Sri. Ganganagar in Sessions Case No.29/2017 whereby the application filed under Sec. 319 Cr.P.C. was partly allowed.

(2.) None present for the petitioner. Heard learned Public Prosecutor for the State and learned counsel for the respondents. Perused the order under challenge and the other material as made available to the Court.

(3.) It is reflecting from the material that names of several accused persons were mentioned in the FIR and after investigation, charge sheet came to be filed only against the accused Prem Kumar, Meghraj, Labh Singh, Lakhvindra Singh, Pradeep singh @ Deepa Singh, Bhupendra Singh @ Pinder Singh and Kana Ram S/o Gopi Ram. The learned trial Court took cognizance of the offence and where after framed charges for the offence under Ss. 307, 364, 326, 323, 341, 147, 148, 149 & 120B of the IPC. During trial, three witnesses P.W. 1 Kulveer Singh, P.W. 2 Nakshtra Singh and P.W. 3 Parvinder Singh @ Nikka got examined. At this juncture, an application under Sec. 319 Cr.P.C. came to be submitted for arraigning other persons as an accused who were not charge sheeted. The learned trial Court heard the parties and after minute observation of the evidence brought on record, allowed the application to the extent of impleading another persons namely 1.Jai Narayan S/o Kashi Ram, 2. Nai @ Navneet Singh S/o Iqbal Singh and 3. Om Prakash S/o Krishan Bawari, while taking cognizance against them however, rejected the prayer regarding Gurpal Singh, Bindra Singh, Labh Singh, Daljeet Singh, Angrej Singh, Pradeep Kumar, Yadvindra Singh, Sukhdeep, Babalpreet and Kalu Ram and, therefore, the petitioner Kulveer Singh preferred the instant Misc. Petition.