- (1.) Heard leave counsel for the appearing parties.
(2.) These special leave petitions have been filed against the impugned judgment of the Punjab & Haryana High Court dated 19.12.2008.
(3.) It appears that in the trial of the Petitioner an application was filed by the public prosecutor to implead Respondents No. 3 to 9 herein as co-accused under Article 319 of the Code of Criminal Procedure. That application was allowed by the trial court, but the High Court has set aside the said order.;