JUDGEMENT
Arvind Singh Sangwan, J. -
(1.)Prayer in this petition is for setting aside the order dated 18.11.2014 passed by Additional Sessions Judge, Nuh/trial Court, vide which the application filed by the petitioner under Section 319 of the Code of Criminal Procedure (for short, 'Cr.P.C.'), for summoning respondents No.2 to 5 as additional accused, was dismissed.
(2.)Brief facts of the case are that the petitioner/complainant got FIR No.13 dated 14.01.2011, under Sections 323, 325, 452, 506, 308, 34 IPC, registered at Police Station Punhana, against Majid son of Matin, Jabbir @ Killam son of Abdulla and respondents No.2 to 5 with the allegations that all the accused persons, on 06.01.2011, came to the house of the complainant and started abusing for raising construction over the house on the disputed land. When the accused persons were prevented from abusing, they caused injuries to the complainant as well as the other victims, with their respective weapons. The accused persons were medico legally examined on 06.01.2011 and thereafter, the FIR was registered on 14.01.2011.
(3.)Learned counsel for the petitioner has submitted that during the investigation, the police found respondents No.2 to 5 as innocent and submitted the report under Section 173 Cr.P.C.against the two accused persons, who are facing the trial.
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