ANIL KUMAR Vs. STATE OF HARYANA
LAWS(P&H)-2022-9-261
HIGH COURT OF PUNJAB AND HARYANA
Decided on September 22,2022

ANIL KUMAR Appellant
VERSUS
STATE OF HARYANA Respondents


Referred Judgements :-

MANJEET SINGH VS. STATE OF HARYANA AND OTHERS [REFERRED TO]
HARDEEP SINGH VS. STATE OF PUNJAB [REFERRED TO]
BRIJENDRA SINGH VS. STATE OF RAJASTHAN [REFERRED TO]


JUDGEMENT

AMAN CHAUDHARY, J. - (1.)The present revision petition has been filed challenging the order dtd. 6/6/2016 passed by the learned Additional Sessions Judge, Rohtak, whereby an application filed under Sec. 319 Cr.P.C. by the complainant-petitioner to summon respondent Nos. 2 to 7 as additional accused was dismissed.
Factual aspect:

(2.)The facts in concise are that on 3/5/2015 at about 10.30 pm, complainant Anil Kumar was going to the house of one Jai Bhagwan for taking his motorcycle. On the way when, he reached in his street, at the same time, accused Vinod and Vickey @ Dinesh, their father Hari Ram, their wives and two sons of accused Vinod attacked him. Accused Vinod gave a farsa blow on his head and other accused inflicted danda, fist and kick blows on his hands and legs. On raising hue and cry by the complainant, Hari Pal @ Mintu, uncle of the complainant and other neighbourhood gathered there and saved him from the clutches of the accused. Thereafter they ran away from the spot with their respective weapons by extending threat to eliminate him. The injured complainant was rushed to PGIMS Rohtak by his uncle. On receiving ruqa, based on the aforesaid statement of the complainant,who was the injured eye witness, an FIR no.161 dtd. 4/5/2015 under Ss. 148, 149, 323, 324, 307, 506 IPC was registered.
Submissions:

(3.)Learned counsel at the outset draws the attention of this Court to order dtd. 11/7/2016, whereby notice motion was issued in the case to clarify that the instant petition was not pressed qua respondent Nos. 3 to 7, but only regarding respondent No.2.


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