(1.) The petitioner has approached this Court challenging order dated 9.7.2019 passed by the learned Additional Sessions Judge, Sonipat whereby a revision petition filed by the petitioner challenging order dated 15.12.2018 passed by learned Judicial Magistrate 1st Class, Sonipat declining the application filed under Section 319 Cr.P.C, has been dismissed.
(2.) A few facts necessary to notice for disposal of this petition are that petitioner-Maya Devi lodged FIR No. 334, dated 31.8.2013,registered at Police Station City Sonipat, District Sonipat, under Sections 420, 406, 494 and 506 IPC, alleging therein that her marriage has been solemnized with Kailash Chand on 26.3.1992 and two children were born out of the wedlock. It is alleged that on 7.12.1997, she was thrown out of her matrimonial home. It is further stated therein that although marriage of the petitioner with Kailash Chand was still subsisting and had not been dissolved by way of any divorce but her husband Kailash Chand solemnized marriage with one Jagwanti during the subsistence of his earlier marriage. It is further alleged that Patasho, Sheela, Rajwanti, Rishi, Randhir, Bala, Rajender, Kala, Jaipal and Tejpal @ Teju were also present at the time of marriage and had conspired with the accused for solemnization of his second marriage during the subsistence of his earlier marriage.
(3.) The matter was investigated by the police and upon conclusion of investigation challan was filed against Kailash Chand while the remaining accused were kept in column No.2. During the course of trial, after statement of the complainant had been recorded, an application was filed by the complainant through State seeking summoning of Patasho, Sheela, Rajwanti, Rishi, Randhir, Bala, Rajender, Kala, Jagwanti, Jaipal, Hardayal and Tejpal @ Teju with the aid of Section 319 Cr.P.C. which was however dismissed by the learned Judicial Magistrate 1st Class, Sonipat vide order dated 15.12.2018. The said order was challenged by the complainant by way of filing a revision petition but the same also came to be dismissed by the learned Additional Sessions Judge, Sonipat, vide impugned order dated 9.7.2019 which has been impugned by way of filing the present petition.