KRIPA SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Md. Razaullah Ansari, learned counsel for the petitioners, Mr. Vijoy Kumar Sinha, learned counsel for the State and Mr. Anurag Kumar, learned counsel for opposite party no.2.

(2.) This petition has been filed for quashing the order dtd. 17/6/2014, whereby, the petitioner has been summoned as additional accused under Sec. 319 Cr.P.C. for facing trial in connection with Sessions Trial Case No.324 of 2009 arising out of Rehala P.S. Case No.31 of 2008, corresponding to G.R. Case No. 937 of 2008, pending in the court of the learned 1stAdditional Sessions Judge, Palamau at Daltonganj.

(3.) On the Fardbayan of Anand Kumar Dubey (P.W.3), the minor son of the deceased, the FIR was lodged alleging therein that on 4/6/2008 at about 07:30 p.m., he had gone to the hotel premises of his father. His father had gone out to purchase some articles for the hotel. The informant heard the sound of firing of two gun shots. He ran to his shop and saw that his motorcycle and another motorcycle was burning. Girdhar Singh, Kripa Singh, Mrityunjay Singh, Pappu Singh, Tutu Singh and Sheru Singh boarded the father of the informant in Commander Jeep and went towards Garhwa.