Satish Kumar Mittal, J. - (1.) Learned Single Judge of this Court has referred the following question of law for consideration by a larger Bench:- Whether the Juvenile Justice Board has the jurisdiction to entertain an application under Section 319 of 'the Code' of Criminal Procedure for summoning a person as an additional accused who is not a juvenile?
(2.) Before answering this question, it will be apposite to go to the backdrop of this case for the proper consideration and appreciation of the question.
(3.) In the present case, when the complainant (petitioner) was returning from his shop, accused Ajit Singh caught hold him from his long hair and his son Kamal gave a Chhura blow to him on the left side of his abdomen. Then accused Lucky (another son of Ajit Singh) gave a Chhura blow on the right side of his (complainant) abdomen and another blow on the left side of his back. In the meanwhile, Sukhdev Singh (PW) came there and other persons also collected there. The accused ran away from the spot. Thereafter, the complainant was taken to the hospital where on the basis of his statement, the FIR was registered against all the three accused under Sections 307, 324 read with Section 34 Indian Penal Code.;